VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vijay Kumar, the appellant has been convicted for an offence punishable under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act") by the court of Judge, Special Court, Sangrur vide judgment dated 10.2.2001 a case registered by way of FIR No. 249 dated 11.12.1998 at Police Station Dhuri. He has been sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.1,00,000/- with further rigorous imprisonment for a period of 2 years in default of payment of fine.

(2.) The prosecution case against the appellant is that on 11.12.1998, the appellant was apprehended while he was having in his possession 2 kgs and 100 gms. of opium.

(3.) Mr. Rishav Jain, learned counsel for the appellant has submitted at the outset that he does not want to assail the judgment of conviction of the appellant. He has submitted that he has to make submissions on quantum of sentence. According to him, the opium recovered is 2 kgs. 100 gms., which is a non-commercial quantity.