MD. NASIM ALI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.I.Sharma, learned counsel for the appellant and Mr. R.S.Reisang, learned Sr. P.P. for the State respondent.

(2.) The present jail appeal has been filed against the judgment and order dated 19.8.2013 and sentence dated 29.8.2013 passed by the Special Court of ND & PS Manipur, by which the appellant was convicted under section 21 (b) of the ND & PS Act and sentenced to undergo rigorous imprisonment of 5 years with fine of Rs.20,000/- and in default of payment of fine, to undergo another two months simple imprisonment.

(3.) The relevant facts in brief may be stated as follows: