SURJU Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) Heard learned counsel for the parties.

(3.) This appeal has been preferred against the judgment and order dtd. 29/5/2001 passed by learned Additional Sessions Judge, S.C./S.T. (Prevention of Atrocities) Act, Sultanpur in Special Criminal Case No.61 of 1998, Police Station Gosainganj, District Sultanpur, convicting and sentencing the accused under Sec. 20 of N.D.P.S. Act for two years rigorous imprisonment alongwith fine of Rs.5,000.00 (in default of payment of fine, the appellant was directed to undergo further six months rigorous imprisonment).