AJAY KUMAR Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment and order on sentence dated 07.02.2012 and 14.02.2012 respectively wherein the appellant stands convicted under Section 21 -C of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the 'said Act'). He had been sentenced to undergo RI for a period of 12 years and to pay a fine of Rs. 3 lacs and in default of payment of fine to undergo RI for a period of one year.

(2.) THE nominal roll of the appellant reflects that as on date, he has undergone incarceration of 5 years and 9 months; remission being inapplicable to a convict under the said Act. Fine has not been paid.

(3.) THE accused had pleaded innocence in his statement recorded under Section 313 of the Cr.PC. No evidence was led in defence.