SOHAN LAL 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. 1/12/2006 passed by learned Additional Sessions Judge / Fast Track Court No.1, Raebareli in S.T. No.25/1998, Police Station Sareni, District Raebareli, convicting and sentencing the appellant under Sec. 20 of N.D.P.S. Act for three years rigorous imprisonment alongwith fine of Rs.10,000.00 with default stipulation.