RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-Rajesh Kumar was convicted for an offence under Sections 17(b) and 18(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short) vide judgment dated 25.1.2008 passed by the Judge Special Court, Ludhiana. Vide order dated 28.1.2008 accused was sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 10,000/-under Section 17(b) of the Act and he was further order to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2000/-under Section 18(c) of the Act. Hence, the present appeal by the Appellant-accused.

(2.) The case of the prosecution, as noticed by the trial Court in para 2 of its judgment, is reproduced here in below:

(3.) Learned Counsel for the Appellant, during the course of arguments, has not challenged the conviction of the Appellant under Sections 17(b) and 18(c) of the Act but has submitted that the sentence qua imprisonment of the Appellant be reduced to already undergone by him. Learned Counsel has further submitted that the Petitioner is the only bread earner of the family.