NASIB ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant/appellant, Nasib Ali, who was held guilty and convicted for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, and ordered to undergo rigorous imprisonment for one year beside the payment of fine of Rs. 10,000/- and in default thereof to undergo further rigorous imprisonment for three months.

(2.) Learned counsel contends that the applicant is neither required nor involved in any other case and he has already suffered incarceration for more than two months.

(3.) Learned counsel for the State has produced the affidavit of the Superintendent, Central Jail, Ludhiana, showing the period of incarceration suffered by the applicant, Nasib Ali, which is taken on record.