ANANDI GANDORI THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 12.10.2007 passed by Presiding Officer, Fast Track Court No.4, Vadodara, in N.D.P.S. Case No.12 of 2005 whereby the appellant was convicted under Sections 8(c) and 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (' the NDPS' ? Act) and was sentenced to undergo 10 (ten) years rigorous imprisonment and fine of Rs.1,00,000/- and in default, to undergo further 2 (two) years rigorous imprisonment.

(2.) The appeal came to be admitted by Division Bench of this Court (Coram: Hon'ble Mr. Justice as their Lordships the then J. R.Vora and D.N. Patel, JJ.) vide order dated 02.07.2008.

(3.) At the outset Mr. Gajendra Baghel, learned advocate for the appellant, has fairly submitted that the appellant has already undergone sentence of more than eight years and therefore, he has focused only on the sentence, and the conviction is not challenged in the present appeal.