MADAN LAL @ MADDI Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Madan Lal @ Maddi was convicted for an offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act-for short) vide judgment dated 2.5.2005 passed by the Special Judge, Rohtak. Vide order dated 4.5.2005, the appellant was sentenced to undergo rigorous imprisonment for a period of 2 1/2 years with a fine of Rs. 20,000/-. Hence, the present appeal.

(2.) PROSECUTION case, as noticed by the Appellate Court in para 2 of its judgment, is reproduced herein below :-

(3.) KEEPING in view the submissions made by learned counsel for the appellant, the sentence qua imprisonment of the appellant is liable to be reduced to already undergone by him