GURJINDER SINGH @ GINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 1/8/2019, upon NDPS Case No. 28 of 2018, by the learned Judge (Special Court), Shaheed Bhagat Singh Nagar, wherethrough in respect of a charge drawn against the accused qua an offence punishable under Sec. 22(c) of the NDPS Act, the learned trial Judge concerned, proceeded to record a finding of conviction against the accused. Moreover, through a separate sentencing order, drawn on 7/8/2019, the learned trial Judge concerned, sentenced the convict to undergo rigorous imprisonment for a period of ten years, for an offence punishable under Sec. 22(c) of the NDPS Act, besides also imposed, upon the convict sentence of fine, comprised in a sum of Rs.100,000.00, and, in default of payment of fine amount, he sentenced the convict to undergo rigorous imprisonment for a period of three years.

(2.) The period of detention undergone by the convict, during the investigations, and, trial of the case, was, in terms of Sec. 428 of the Cr.P.C., rather ordered to be set off, from the above imposed sentence(s) of imprisonment.

(3.) The accused-convict becomes aggrieved from the above drawn verdict of conviction, besides also, becomes aggrieved from the consequent therewith sentences of imprisonment, and, of fine as became imposed, upon him, by the learned convicting Court concerned, and, hence has chosen to institute thereagainst the instant criminal appeal, before this Court.