SONA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by Sona Devi, who was nominated as an accused in case FIR No.122 dated 04.06.2009, registered at Police Station Patran, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the "NDPS Act"). The learned Trial Court vide the impugned judgment dated 22.08.2012 found the appellant guilty of offence under Section 15 of NDPS Act and vide the order of even date, sentenced her to undergo RI for four months and to pay a fine of Rs.500/-, in default whereof, she was to undergo further RI 15 days.

(2.) In the present appeal, challenge is to conviction pronounced and sentence awarded by the learned Trial Court upon the appellant Sona Devi.

(3.) 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 petitioner seeking reduction in sentence.