SHIV KUMAR Vs. STATE

JUDGEMENT

(1.) Aggrieved by the judgment of conviction and order on sentence dtd. 2/4/2012 passed by the learned ASJ-Special Judge (NDPS), West Delhi in Sessions Case No.69/10, the appellant has challenged the same by filing the present appeal. The appellant was convicted and sentenced to undergo R.I. for 3 months under Sec. 186 IPC & a fine of Rs.200.00 and in default of payment of fine, further S.I. of 3 days; R.I. for 2 years under Sec. 353 IPC & a fine of Rs.500.00 and in default of payment of fine, further S.I. of 7 days; R.I. for 5 years under Sec. 326 IPC & a fine of Rs.1,000.00 and in default of payment of fine, further S.I. of 15 days; and R.I for 5 years under Sec. 333 IPC & a fine of Rs.1,000.00 and in default of payment of fine, further S.I. of 15 days.

(2.) Notably, as per the nominal roll placed on record, the appellant, on completion of substantive and default sentence, was released on 19/11/2016.

(3.) Learned APP for the State has submitted that despite efforts made, the appellant has remained untraceable. In view thereof, the Court has proceeded to hear the submissions on merits.