RAM BAHADUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAM Bahadur, the appellant-herein stands convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act (in short to be referred as the 'Act') and has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. one lac, in default of payment of which to further undergo RI for one year.

(2.) I need not enter into detailed discussion so far as the facts are concerned as the learned counsel for the appellant has not assailed the impugned judgment on merits and has prayed for reduction of sentence only.

(3.) I have heard Mr. S.S. Rana, learned counsel for the appellant and Ms. B.K. Mann, learned Senior Deputy Advocate General for the State of Punjab.