SHAIKH GAFFAR GANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Present appellant has been convicted by learned Special Judge/Addl. Sessions Judge, Sangamner, Dist. Ahmednagar in Sessions Case No.144 of 2000 for the offence punishable under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances, Act and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 30,000/-, in default to suffer, rigorous imprisonment for one year. Hence, the appeal.

(3.) The appellant was in jail from 25th December, 1998 till the decision by learned Special Judge on 29th January, 2001.