DIL KUMARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Ahrar Baig, learned Amicus Curiae is not present in the Court on behalf of the appellant. Mr. Pramod Chandra Tiwari, Advocate is requested to appear in the present matter as Amicus Curiae. He has agreed to appear as Amicus Curiae. Copy of the paper book has been handed over to him. Having perused the paper book, so handed over to him, Mr. Pramod Chandra Tiwari has agreed to argue the appeal today itself. Present appeal was received through the Jail Authorities of Haridwar.

(2.) APPELLANT , by way of present appeal, is assailing the judgment and order dated 25.05.2011 passed by 6th Additional Sessions Judge/Special Judge, N.D.P.S. Act, Haridwar in Sessions Trial No. 40 of 2010 whereby the appellant was found guilty for an offence punishable under Section 8/20 of N.D.P.S. Act and was sentenced to undergo R.I. for a period of ten years and to pay fine of Rs. 1,00,000/ -, failing which to undergo additional imprisonment for one year.

(3.) HAVING perused the entire material available on record, learned trial court has passed judgment and order under appeal.