SUKHWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal appeal has been preferred by the appellant against judgment of conviction and order of sentence dated 31.07.2014 passed by the Special Court, Tarn Taran whereby appellant has been convicted for the offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 5,000/-, in default, to further undergo rigorous imprisonment for two months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Court below and in view of the ultimate prayer of the appellant seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.