BACHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Ms. Pushpa Joshi, Senior Advocate assisted by Mr. Saurav Adhikari, Advocate, for the appellant.

(2.) Ms. Mamta Joshi, Brief Holder, present for the State/respondent.

(3.) This appeal has been filed against the judgment and orders dated 30.07.2014 passed by the learned Special Session Judge, Uttarkashi in Special Session Trial No.13 of 2011, State v. Bachan Singh, whereby the appellant was convicted under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced for ten years rigorous imprisonment with a fine of Rs.1,00,000/- with default stipulation.