PURNO JASHFAT RANJIT - UTP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of conviction passed by Additional Sessions Judge, Court No. 14, City Sessions Court, Ahmedabad dated 31/07/2012 in Sessions (NDPS) Case No. 195 of 2010, whereby the appellant was convicted under Sections 8 c., 20 (b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the NDPS Act) and was sentenced to undergo rigorous imprisonment for ten years and fine of Rs.1,00,000/ - and in default, to undergo further simple imprisonment for one year.

(2.) THE appeal came to be admitted vide order dated 7/9/2012.

(3.) AT the outset Ms. Sadhna Sagar, learned advocate for the appellant, has fairly submitted that the appellant has already undergone sentence of almost nine years and, therefore, she has focused only on the sentence, and the conviction is not challenged in the present appeal.