JAWED KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by the original accused for suspension of sentence awarded to him in Special Case (NDPS) No.9 of 2017 by learned Special Judge, Aurangabad on 21-12-2019 thereby holding him guilty of committing the offence punishable under Sections 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as ''the Act").

(2.) The applicant has been convicted for the offence punishable under Section 20 (b) (ii) (B) the Act and has been sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs.20,000/- (Rs. Twenty Thousand only), in default, to suffer rigorous imprisonment for three months.

(3.) Heard learned Advocate Mr. B. N. Magar for applicant and learned APP Mr. B. V. Virdhe for respondent-State.