ARUN KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment and order on sentence dated 10.02.2011 and 22.02.2011 respectively wherein the appellant stands convicted under Section 20 of the Narcotics Drugs and Psychotropic Substance Act (in short NDPS Act). He had been sentenced to undergo RI for a period of 10 years and to pay a fine of Rs. 1 lac and in default of payment of fine to undergo SI for 6 months.

(2.) NOMINAL roll of the appellant reflects that as on date he has undergone incarceration of almost about 6 years.

(3.) THE statement of the accused was recorded under Section 313 of the Cr.PC. His version was that he has been falsely implicated in the present case. No evidence was led in defence.