MEWA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed under Section 389 Cr.P.C. for suspension of sentence. However, with the consent of the parties, the main appeal is taken up for hearing today.

(2.) The present criminal appeal has been preferred by Mewa Ram, who was named as an accused in case FIR No.142 dated 17.12.2008, registered at Police Station Kotwali, Nabha, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as the "NDPS Act"). The learned Trial Court vide the impugned judgment dated 03.04.2012 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 one year and to pay a fine of Rs. 2000/-, in default whereof, he was to undergo further RI for two months.

(3.) In the present appeal, challenge is to conviction pronounced and sentence awarded by the learned Trial Court against the appellant Mewa Ram.