DEENU SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on I.A. No. 15687/2012, an application for correction in the memo of appeal. Application is allowed.

(2.) PROPOSED amendment be incorporated in the memo of appeal in the course of the day.

(3.) THE appellant No. 2 is convicted for offence punishable under sections 29 r/w section 8 -C, r/w 20 -B (ii) c, 8 (i) c r/w section 20 (ii) c of NDPS Act and sentenced for 10 years rigorous imprisonment with fine of Rs. 1,00,000/ -.