JAGDISH @ JAGBHAN Vs. STATE OF M.P .

JUDGEMENT

(1.) I.A. No. 9706/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Also, heard on I.A.No.9708/2020, an application under Section 389 (1) of Cr.P.C . for suspension of sentence on behalf of the appellant.

(3.) This criminal appeal has been filed against the judgment dated 13/6/2019 passed by Special Judge (N.D.P.S. Act), Ashoknagar, District Ashoknagar by which the appellant has been convicted under Section 8 (c) read with Section 21 (b) of the N.D.P.S. Act and has been sentenced to undergo rigorous imprisonment of 4 years with fine of Rs.5,000/- with default stipulation.