RAJU RAMBHAW KAVDE Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) This is an application for suspension of sentence and grant of bail during the pendency of Criminal Appeal No.122 of 2022.

(2.) Vide Judgment and Order dtd. 17/5/2019, the applicant (Original Accused No.1) is convicted for offence under Ss. 20(b)(ii)(c) r/w Sec. 8(c) and Ss. 29 and 30 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as " NDPS Act ") and sentenced to suffer rigorous imprisonment for Ten years and to pay fine of Rs.1,00,000.00 and in default of payment of fine to suffer rigorous imprisonment for one year.

(3.) The prosecution case is that, on 8/1/2016 the accused Nos.1 to 4 were travelling in Toyota Qualis vehicle. They were intercepted. The accused Nos.1 to 4 were involved in procurement, possession and transportation of 36 Kgs. Charas.