(1.) The present criminal appeal has been preferred by Kala Singh, who was named as an accused in case FIR No.317 dated 28.10.1999, registered at Police Station Ratia, 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 12.03.2003 found the appellant guilty of offence under Section 15(b) of NDPS Act and vide the order dated 13.03.2003, sentenced him to undergo RI for 1-1/2 years and to pay a fine of Rs.8000/-, in default whereof, he was to undergo further RI for four months.
(2.) In the present appeal, challenge is to conviction pronounced and sentence awarded by the learned Trial Court upon the appellant Kala Singh.
(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 appellant seeking reduction in sentence.