LALA RAM Vs. STATE

JUDGEMENT

(1.) Crl.M.(Bail) 12/2017 in CRL.A. 387/2015

(2.) The appellant/applicant seeks suspension of sentence during the pendency of the appeal.

(3.) He has been convicted under Section 21(C) of NDPS Act and has been sentenced to undergo RI for 10 years, fine of Rs.1 lakh and in default of payment of fine RI for 5 months.