PIRTHI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal appeal has been preferred by the appellant Pirthi Singh, who was named as accused in case FIR No. 51 dated 02.04.2008, registered at Police Station Sadar Malout, under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act). The learned Judge, Special Court, Sri Muktsar Sahib, vide the impugned judgment dated 03.01.2013 found the appellant guilty of offence under Section 15 of the Act and vide order of even date, sentenced him to undergo rigorous imprisonment for a period of two months and to pay a fine of Rs.1000/-, in default, to undergo further rigorous imprisonment for a period of ten days.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned trial Court and in view of the ultimate prayer of the appellant seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.