DINESH @ DEEPAK Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.10843/2016 for suspension of sentence and grant of bail filed under section 389(1) of the Code of Criminal Procedure, 1973.

(2.) A perusal of the record reveals that appellant Dinesh @ Deepak stands convicted of the offences punishable under and has been sentenced to undergo 10 years of rigorous imprisonment and fine in the sum of Rs. 1,00,000/-. In default of payment of fine, he was directed to undergo 3 years of further rigorous imprisonment.

(3.) As per the prosecution case, the appellant was caught with 49.5 k.gs. of illegal Ganja (fruiting and flowering tops of cannabis plants) in a vehicle. Two other persons occupying the vehicle had fled from the spot after the vehicle was intercepted by the Police.