RATTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Affidavit of Sh. Chetan Parkash, PPS, Superintendent Central Jail, Amritsar as regards the custody period of the applicant-Rattan Singh (Appellant) filed in Court today is taken on record.

(2.) Heard counsel for the parties.

(3.) The applicant/Appellant has been convicted by the learned Additional Sessions Judge, Amritsar for the offence under Section 15 of the NDPS Act. He has been sentenced to undergo rigorous imprisonment for a period of 10 years; besides, to pay a fine of Rs.1 lac and in default of payment of fine, to undergo rigorous imprisonment for one year. At the time of admission of the appeal on 11.2.2010, the recovery of fine was ordered to be stayed.