JASPAL SINGH @ JASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for suspension of sentence of the applicant-appellant, Jaspal Singh @ Jassa, who has been held guilty for the offence punishable under Section 15 of the NDPS Act and sentenced to undergo rigorous imprisonment for one year, besides payment of fine of Rs.5,000/-.

(2.) Learned counsel for the applicant-appellant contends that non-commercial quantity of 18 Kgs. of the poppy husk was allegedly recovered from the applicant, Jaspal Singh @ Jassa. Out of the maximum awarded sentence, the applicant-appellant has already suffered incarceration for more than 8 months, therefore, his further incarceration is not worth.

(3.) Learned counsel for the State has produced the affidavit, dated 16.8.2012, of Balbir singh, Superintendent, District Jail, Hoshiarpur, which is taken on record.