GURDEV SINGH @ MASTER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appellant Gurdev Singh @ Master was tried by the court of the Judge, Special Court, Patiala, for an offence under Section 15 of the NDPS Act on the allegation that on 29.10.2006, he was found in illegal possession of 10 kgs. of poppy husk without any permit or licence.

(2.) The learned Judge, Special Court, Patiala, upon appreciation of evidence adduced on record, vide the impugned judgment and order dated 20.8.2010 held the appellant-accused guilty and accordingly, convicted him under Section 15 of the NDPS Act and sentenced him to undergo rigorous imprisonment of 9 months and to pay a fine of Rs.500/- and in default of payment of fine, to further undergo simple imprisonment for 30 days. Hence, the present appeal by him. I have heard the learned counsel for the parties.

(3.) Counsel for the appellant has not touched the case on merits and prays for only reduction of sentence of the accused-appellant. The appellant is stated to have undergone substantial part of the sentence and has suffered the agony of protracted trial for about 4 years and that no previous antecedents have been brought to surface so as to condemn him as habitual offender. His counsel has left him at the mercy of the Court.