HARISH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) Shri Siddhartha Kumar Jain, learned counsel is appointed as counsel for the appellant. The Secretary, High Court Legal Services Committee be informed accordingly.

(2.) Shri Bhuwan Deshmukh, learned Government Advocate for the respondent/State.

(3.) The present appeal is arising out of judgment of conviction dated 08/04/2005 passed in S. S. T. No.15/2004 decided by Special Judge (NDPS Act), Shajapur. The appellant No.1 Harish has been convicted for offences under Section 8 read with Section 20(b)(2)(b) and Section 31 of the Narcotics Drugs and Psychotropic Substances Act , 1985 and has been sentenced to undergo 7 years rigorous imprisonment with fine of Rs.70,000/- and in case of non-payment of fine to undergo further 1 year rigorous imprisonment. The appellant No.2 Umesh has been convicted for offence under Section 8 read with Section 20(b)(2)(b) of the Narcotics Drugs and Psychotropic Substances Act , 1985 and has been sentenced to undergo 5 years rigorous imprisonment with fine of Rs.50,000/- and in case of non- payment of fine to undergo further 1 year rigorous imprisonment.