SUNIL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lalit Sharma, learned Advocate for the appellant and Mr. A.K. Sah, learned A.G.A. assisted by Mr. Sachin Panwar, learned Brief Holder for the State of Uttarakhand.

(2.) This Criminal Appeal has been filed against the Judgment and Order dated 15.11.2019, passed by Special Judge (Narcotic Drugs and Psychotropic Substances Act, 1985) (in short "N.D.P.S. Act") Almora in Special Sessions Trial No. 06 of 2019, State Vs. Sunil Singh, whereby the appellant/accused has been convicted under Section 8/20 of the N.D.P.S Act and has been awarded sentence to undergo five years rigorous imprisonment and a fine of Rs. 50,000/-.

(3.) Heard learned counsel for the applicant/appellant and learned counsel for the State.