JESANGBHAI KACHARABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties. This appeal is directed against the judgment and order of conviction passed by learned Special Judge, Fast Track Court No.2, Narmada @ Rajpipla, dated 21/11/2007 in Special NDPS Case No. 1 of 2007, whereby the appellant was convicted under Sections 8[c], 20(A)(B) and 25(A) 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 RI for 1 year and also to undergo sentence for the offence punishable under Section 25(A) of the NDPS Act and sentenced him to undergo RI for ten years and fine of Rs.1,00,000/ - and in default, to undergo RI for 1 year and both the sentences are ordered to run concurrently.

(2.) THE appeal came to be admitted vide order dated 16/7/2008.

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