BHUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the parties agree that the present appeal be heard and decided at the motion stage. Learned counsel for the appellant has proposed not to challenge the conviction of Bhupinder Singh (appellant), however, he submits that the sentence awarded to petitioner is on higher side. Challenge in this appeal is to the judgment dated 04.03.2013 passed by the learned Additional Sessions Judge, Yamuna Nagar at Jagadhri, whereby the appellant was held guilty for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act") and sentenced to undergo rigorous imprisonment for five years besides the payment of fine of Rs. 10,000/- and indefault thereof, to undergo further rigorous imprisonment for five months. Learned counsel for the State has produced the affidavit of the Superintendent, District Jail, Yamunanagar at Jagadhri, showing the period of incarceration suffered by the appellant (Bhupinder Singh), which is taken on record.

(2.) Heard.

(3.) Though the learned counsel for the appellant has proposed not to argue the appeal on merits and has prayed for reduction of the sentence but to satisfy the conscience of this Court, the material available on record has been re-scanned.