STANLEY Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) During the pendency of the appeal in C.A. No. 312 of 1996 before this Court challenging the correctness of the judgment of conviction rendered by the learned Special District and Sessions Judge, Madurai, in C.C. No.283 of 1993 dated 19-3-1996 finding the appellant guilty for the offences under Ss. 8(c) and 21 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "the Act") and sentencing him accordingly to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,00,000/- and in default of the appellant to pay the fine to further undergo rigorous imprisonment for a period of three more years, the appellant-accused has filed this petition under S. 389 of the Code of Criminal Procedure seeking suspension of the sentence recorded against him by the trial Court.

(3.) On ordering notice to the respondent, a counter statement was filed on behalf of the respondent. Accordingly, I have heard the Bar for the respective parties in so far as the petition for the relief of suspension of sentence is concerned and dispose of the petition by the following order.