ANNASTANCIA BHULE NDLOVU Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) THE present is an appeal under section 374 Cr.P.C. assailing the order on sentence dated 25.03.2015 passed by the Sessions Court, NDPS Act, New Delhi whereby the appellant was convicted for offences under section 9A and 25A of NDPS Act, 1985 and sentenced to undergo rigorous imprisonment for a period of one year and six months as well as fine of Rs. 50,000/ -, in default of payment of fine to undergo simple imprisonment for two months.

(2.) LEARNED counsel appearing on behalf of the appellant fairly conceded that the latter pleaded guilty before the trial court on the charge of having been found in possession of 6.3 Kg of Ephedrine Hydrochloride, which is a controlled substance.

(3.) COUNSEL for the appellant places reliance on the decision of this Court in Narcotics Control Bureau vs. Nthadiseng Josephina Bulaya & Anr., reported as : 2015 IV AD (DELHI) 561 to urge that in that case although the accused was held guilty of possessing 50 Kg of Pseudoephedrine and sentenced for a period of one year, the appeal filed on behalf of Narcotics Control Bureau seeking enhancement of the sentence was dismissed by this Court.