HARISH SINGH FARTIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment and order dated 04.12.2006 passed by the learned Sessions Judge, Pithoragarh in Special S.T. No. 3 of 2005, whereby the learned trial court was convicted the appellant for the offence punishable under Section 20 of the NDPS and sentenced to undergo four years rigorous imprisonment along with a fine of Rs. 10,000/-. In default of fine, the appellant shall serve further six months imprisonment.

(2.) Learned senior counsel for the appellant does not press this appeal on merits. She submits her arguments only on the quantum of sentence. Since the appellant's counsel does not challenge the conviction, this Court need not go into the merits of the case and, accordingly, the conviction in the aforementioned offences is maintained.

(3.) Learned State Counsel does not seriously object to the prayer made on behalf of the appellant.