PANKAJ @ BUNTY Vs. STATE

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Pankaj @ Bunty to impugn a judgment dated 31.05.2013 of learned Additional Sessions Judge:NDPS, Rohini/Delhi, in Sessions Case No.122/11 arising out of FIR No.110/07 registered at Police Station Narcotics Branch by which he was convicted under Section 21(b) NDPS Act. By an order dated 31.05.2013, he was awarded Rigorous Imprisonment for the period already undergone with fine Rs. 25,000/-.

(2.) Allegations against the appellant, as reflected in the chargesheet, were that on 2.11.2007 at 5.10 p.m. he was apprehended for having possession of 285 gms of heroine. The appellant preferred the instant appeal before this Court on 27.11.2014.

(3.) None has appeared on behalf of the appellant today. Nominal roll dated 5.3.2015 reveals that the appellant has already undergone the sentence awarded to him and fine of Rs. 25,000/- has since been paid by him.