HARJINDER SINGH ALIAS JINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide order dated 29.1.2013, the main appeal was admitted.

(2.) Today, Criminal Misc. No. 5495 of 2013 seeking suspension of sentence is listed for hearing. Learned counsel for the applicant/appellant has submitted that the appellant is not challenging the judgment of his conviction on merits. He has, therefore, prayed that the main appeal may be heard today itself. On request of learned counsel for the appellant, which is not opposed by learned State counsel, the main appeal is taken on board today. Harjinder Singh alias Jinder has brought this appeal against the judgment dated 22.1.2013 passed by Judge, Special Court, Sangrur holding him guilty and convicting him for the offence punishable under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act"). Vide order of the same date, the appellant was sentenced to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for 15 days. The appellant was found having in his possession 100 grams of opium on 8.1.2008.

(3.) Learned counsel for the appellant has submitted that the appellant is not questioning the merits of the judgment of his conviction.