GOLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the record of the Court below.

(2.) Heard on I.A.No.19712/2023, which is first application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to the sole appellant.

(3.) The appellant has been convicted for offence under Sec. 8(c) read with Sec. 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and has been sentenced to undergo 02 years Rigorous Imprisonment with fine of Rs.5,000.00, with default stipulation.