DINESH MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.2736/2020, which is first application for suspension of sentence and grant of bail to the appellant.

(2.) This appeal has been preferred against the judgment dated 16.08.2019 passed by Special Judge (NDPS Act) Sheopur in SC NDPS 13/2017, whereby appellant has been convicted for the offence under Section 15(b) of the NDPS Act, 1985 and sentenced to undergo R.I. for 4 years with fine of Rs.20,000/-, in default to suffer additional R.I. for five months.

(3.) Prosecution story found to be proved against the applicant is that about 1.250 kg. poppy straw has been recovered from the possession of the appellant.