JANGSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by Jangsher Singh, who was nominated as an accused in case FIR No. 533 dated 07.11.2008, registered at Police Station Sadar, Patiala, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the "NDPS Act"). The learned Judge, Special Court, Patiala vide the impugned judgment dated 16.08.2012 found the appellant guilty of offence under Section 18 of NDPS Act and vide the order of even date, sentenced him to undergo RI for eight months and to pay a fine of Rs.1000/-, in default whereof, he was to undergo further RI for one month.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Trial Court and in view of the ultimate prayer of the appellant seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.