(1.) THIS appeal was admitted on December 16, 2002. The trial Court record was also ordered to be summoned as the present appeal was to be heard finally. Since the appeal could not be heard, the appellant moved an application for suspension of sentence. Vide order dated October 16, 2003, the appeal was directed to be listed for hearing on January 27, 2004. It could not be heard even on that day because of heavy pendency. Therefore, I am disposing of the same today.
(2.) AMARJIT Singh, the appellant-herein stands convicted by the Judge, Special Court, Chandigarh vide judgment dated September 16/17, 2002 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act (in short to be referred to as the 'Act') and has been sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 20,000/-, in default of payment of which to further undergo RI for six months. Aggrieved by the judgment of his conviction and sentence, the appellant has preferred the present appeal.
(3.) I have heard Mr. Pawan Girdhar, learned counsel for the appellant and Mr. R.K. Handa, Standing Counsel for Union Territory, Chandigarh.