VIJAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Kamlesh Kumar Tripathi, learned counsel for the appellant, Shri L.D. Rajbhar and Prem Shankar Mishra, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the appellant has opted to argue on the appeal instead of arguing on the bail application.

(3.) Learned counsel for the accused-appellant has submitted that the accused-appellant Vijay Singh has been convicted for the offence under section 20(b)(II)(C) NDPS Act for 12 years rigorous imprisonment and Rs. 2,00,000/- fine and in default in payment of fine 02 years additional rigorous imprisonment in S.T. No. 0668 of 2011, arising out case crime No. 046 of 2011, P.S. Anwarganj, District Kanpur Nagar.