VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been preferred by the appellant against judgment of conviction and order of sentence dated 25.3.2013 passed by learned Judge, Special Court, Patiala, whereby the appellant has been sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 2000/- for the commission of offence punishable under Section 18 of the Narcotic Drugs and Psycotropic Substances Act and in default of payment of fine to further undergo rigorous imprisonment for one month.

(2.) 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 Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.