ANIL KUMAR BANSAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Dileep Kumar, Sri Swapnil Kumar and Sri Rajrshi Gupta, learned counsel for the appellant, learned A.G.A. for the State and Sri Sanjay Kumar Singh, learned counsel appearing for the Union of India (Narcotic Control Bureau).

(2.) The present case is an appeal filed by the accused-appellant Anil Kumar Bansal being aggrieved against the conviction and sentence as imposed upon him vide judgment and order dated 26.07.2014 passed by Additional Sessions Judge, Court No. 6, Agra by means of the said judgment and order, the appellant has been convicted and sentenced under Section 21 of the N.D.P.S. Act for 15 years rigorous imprisonment and a fine of Rs. 2 lacs and in default of payment of fine he shall further undergo rigorous imprisonment for two years. Appellant has been further convicted and sentenced under Section 22 of the N.D.P.S. for ten years rigorous imprisonment and a fine of Rs. 1 lac and in default of payment of fine he shall further undergo rigorous imprisonment for one year. Appellant has also been convicted and sentenced under Section 23 of the N.D.P.S. for ten years rigorous imprisonment and a fine of Rs. 1 lac and in default of payment of fine, he shall further undergo rigorous imprisonment for one year. All the sentences will run concurrently.

(3.) For the time being, the Court is confined to hear the matter only with regard to the bail application which is being sought in the present appeal.