ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the parties pray that instead of deciding the application for suspension of sentence on merit, the appeal, which stands admitted, be taken up for final hearing today, itself. The prayer is allowed. The appeal is taken up for final hearing.

(2.) Heard counsel for the parties.

(3.) Present criminal appeal has been preferred by the appellant Angrej Singh, who was named as accused in case FIR No. 190 dated 07.09.2008, registered at Police Station Sadar Abohar, under Section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as the Act). The learned Judge, Special Court, Ferozepur vide the impugned judgment dated 09.10.2012 found the appellant guilty of offence under Section 18 of the Act and vide order of even date, sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 5000/-, in default, to undergo further RI for one month.