SABIR ALI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Sabir Ali has been convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), for being in possession of 4.300 Kg of Charas by judgment dated 04.02.2011 passed by Special Judge NDPS, Rohini Courts in sessions case no. 51/2007, arising out of FIR No. 13/2007 (PS Narcotics Branch).

(2.) By order dated 05.02.2011, Sabir Ali has been directed to suffer RI for 10 years and a fine of Rs. 1 Lakh and in the event of nonpayment of the fine to further undergo RI for 6 months.

(3.) The aforesaid judgment and order of the court below is under challenge in the present appeal.