MANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Residual submissions were made on I.A. No.5925/2018 which is the first application for suspension of sentence filed on behalf of the appellant Mansingh, who has been convicted under Section 8(c) / 21(c) of the NDPS, Act by Additional Special Judge, (NDPS, Act), Mandsaur vide judgement dated 10.03.2016 in passed in S.T. No.15/12 and has been sentenced to 10 years R.I. with fine of Rs.1,00,000/- and in default of payment of fine amount additional 2 years R.I. for having illegal possession of 1KG contraband substance "Smack".

(2.) Learned counsel for the State vide order dated 29.04.2019 had sought time to make submissions while learned counsel for the appellant had already made his submissions.

(3.) Today, learned counsel for the State has made his submission and cited a case State of Himachal Pradesh vs. Pawan Kumar 2005 SCC (CRI.) 943 in support of his submission.