AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate of appellant, namely, Amar Singh filed today in Court is taken on record.

(2.) This appeal is directed against the judgment dated 19.02.2004 and order dated 20.02.2004 whereby learned Special Court, Ferozepur, (for short 'trial court') has convicted and sentenced the appellant to rigorous imprisonment for one and half years with fine amounting to Rs. 1,000/- and in default of payment of fine, to further rigorous imprisonment for two months under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (for short 'NDPS Act') on proof of the allegation that from his possession smack weighing 20 grams was recovered, which he possessed without any permit or licence.

(3.) Learned counsel for the appellant, at the very outset, contends that the appellant does not contest the findings of conviction recorded by the learned trial court but he prays for leniency as regards the quantum of sentence in view of the fact that at the time of occurrence he was aged about 65 years and has reached the age of 79/80 by now; is suffering from various old age diseases and he has spent best part of his life which defending these proceedings.