THAKURDAS Vs. STATE OF M.P

JUDGEMENT

(1.) Appeal is admitted for final hearing. Record of the Court below be called, if not already called. Heard through Video Conferencing on I.A.No.569/2020, under Section 389 of Cr.P.C. filed on behalf of appellant-Thakurdas for suspension of sentence and grant of bail.

(2.) Vide judgment dated 24/10/2019 passed by learned Spcial Judge, NDPS, Gwalior (M.P.) in S.T.No.12004/2018, the appellant has been convicted and sentenced as under:

(3.) Section Sentence Fine In default stipulation 8(Ga) read 5 years RI Rs.10,000/- 3 months. with Section 20(Ka) of NDPS Act.