KARTAR KAUR @ KARTARO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of applicant/appellant, namely, Kartar Kaur @ Kartaro, who was convicted for the commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, and ordered to undergo rigorous imprisonment for three years besides the payment of fine of Rs. 10,000/- and in default thereof, to undergo further rigorous imprisonment for six months.

(2.) LEARNED counsel contends that this is the second application for suspension of sentence but earlier one was dismissed as withdrawn because at that time one more case was pending against the applicant. He further contends that now the applicant has been acquitted in the second case. He also contends that the applicant has suffered incarceration for approximately one year and three months.

(3.) HEARD . 30 Kgs of poppy husk was allegedly recovered from the applicant/appellant and she was ordered to undergo rigorous imprisonment for three years besides the payment of fine of Rs.10, 000/-. As per the affidavit produced by the learned counsel for the State, the applicant/appellant has suffered incarceration for 01 year, 02 months and 15 days as on 04.04.2013. As per the learned counsel for the applicant/appellant, no other case is pending against the applicant/appellant at present. One more case in which the applicant was involved, has already been decided and she has been acquitted. She is stated to be 68 years old lady.