USMAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ashok Kumar Singh, learned counsel for the appellant, Shri L.D.Rajbhar, learned A.G.A. and perused the record.

(2.) This appeal has been preferred by the appellant against the judgement and order dated 01.04.2016 passed by 3rd Additional District & Sessions Judge, Jalaun Place Orai in S.S.T.No.12 of 2015 arising out of Case Crime No.4143 of 2014 (Stazte vs. Usman) under section 21/22 N.D.P.S. Act, PS.Urai, District Jalaun convicting and sentencing the appellant to undergo five years' R.I. with fine of Rs.10,000/- and in default of payment of fine 10 months further simple imprisonment.

(3.) At the very outset, learned counsel for the appellant has submitted that he will argue only on the point of quantum of sentence.