AJAIB SINGH @ WAKIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AJAIB Sigh alias Wakil Singh, the appellant herein, stands convicted by the learned Additional Sessions Judge, Ambala vide impugned judgment dated 27.3.1996 under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act") and has been sentenced to undergo RI for ten years and to pay a fine of Rs. 1 lac, in default of payment of fine to undergo further RI for 2-1/2 years. Aggrieved by the impugned judgment of conviction and sentence, the appellant preferred the present appeal.

(2.) SINCE learned counsel for the appellant has not assailed the impugned judgment on merits and has confined his arguments with regard to quantum of sentence only, there is no need to enter into detailed discussion on facts.

(3.) AFTER recording the entire evidence, the appellant stands convicted and sentenced under Section 18 of the Act as indicated above.