THIRAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Dhiraj Kumar, son of Baba Chaman Lal, resident of House No. 12/3/13, Gali Ram Mandir, Nimak Mandi, Amritsar, stands convicted under Section 21 of the Narcotic Drugs and Psychotropic Substances Act (herein referred to as "the Act"), by the impugned judgment of learned Special Judge, Amritsar dated 12.7.2004. He has been sentenced to undergo R.I. for 9 months and also to pay a fine of Rs. 2000/- and in default of payment of fine to further undergo R.I. for 6 months. Aggrieved by the impugned Judgment, he has preferred the present appeal.

(2.) This appeal was admitted vide order dated 12.8.2004 and notice of motion was issued to Advocate General, Punjab regarding suspension of sentence for today. The trial Court record was also summoned. Pursuant to the notice, Mr. Mansur Ali, learned D.A.G. Punjab, has put in appearance on behalf of the State.

(3.) The appeal is being disposed of finally today itself.