SHYAMSINGH DWARKASINGH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of preferring this appeal, the appellant has challenged his conviction and sentence awarded by the learned Additional City Sessions Judge, Court No.7, Ahmedabad, in Sessions Case No. 175/2004, by judgment and order dated 3.12.2007, by which the appellantaccused has been convicted and sentenced to undergo R.I for 10 years and to pay a fine of Rs. 1 Lac, in default, to undergo R.I for two years, for the offences punishable under Sections 8(c) & 20(b) (ii) of NDPS Act.

(2.) HEARD learned advocate Mr. R.M.Agrawal for the appellant and learned A.P.P. Mr. N.J.Shah for the State.

(3.) LEARNED advocate Mr. Agrawal submits that since the appellant has practically served out the sentence imposed by the learned trial Court, pending appeal, he does not press the appeal on merits, but only prays to reduce the sentence of default in payment of fine, as the appellantaccused is not in a position to pay the fine.