SARVESH Vs. STATE OF U P

JUDGEMENT

(1.) Accused Appellant Sarvesh son of Ram Gopal Dubey has been convicted under Section 18/20, N.D.P.S. Act on basis of recovery of 1 Kg. Heroin, which is 3 times more than the minimum commercial quantity according to the Schedule of the N.D.P.S. Act.

(2.) He demands bail pending appeal.

(3.) Heard Sri P. N. Mishra, senior advocate, assisted by Sri Apul Misra, advocate for the Appellant and Sri N. D. Rai, Addl. Government Advocate for the State.