RAMAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused one Raman Kumar faced trial for a charge qua commission of an offence punishable under Sec. 21 of the NDPS Act, 1985. After the conclusion of trial, entered upon by the learned trial Judge concerned, upon Sessions case bearing No. 417/2015, the learned trial Judge concerned, made a verdict of conviction upon the afore drawn charges against the accused.

(2.) Through a separate sentencing order, drawn on 23/12/2021, he proceeded to sentence the convict, to undergo rigorous imprisonment for a term extending upto four years, and, also sentenced him to pay a fine of Rs.10,000.00. In default of payment of fine, he sentenced the convict to undergo rigorous imprisonment for a period of four months.

(3.) The aggrieved convict one Raman Kumar, through his instituting the instant appeal bearing No. CRA-S-44-2022, before this Court, has cast a challenge upon both the verdict of conviction, and, qua theorder of sentence (supra), as became imposed upon him, by the learned trial Judge concerned.