JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, as made on 11/8/2004, upon case bearing NDPS File No. 94 of 25/6/2002, by the learned Judge, Special Court, Bathinda, wherethrough in respect of a charge drawn against the accused qua an offence punishable under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act'), the learned trial Judge concerned, proceeded to record a finding of conviction against the accused-appellant.

(2.) Moreover, through a separate sentencing order of even date, the learned trial Judge concerned, sentenced the convict to undergo rigorous imprisonment for a period of twelve years for the commission of an offence punishable under Sec. 15 of the Act, besides also imposed, upon the convict sentence of fine, comprised in a sum of Rs.1,50,000.00, and, in default of payment of fine amount, he sentenced the convict to undergo rigorous imprisonment for a period of nine months.

(3.) The accused-convict becomes aggrieved from the above drawn verdict of conviction, besides also, becomes aggrieved from the consequent therewith sentences of imprisonment, and, of fine as became imposed, upon him, by the learned convicting Court concerned, and, hence has chosen to institute thereagainst the instant criminal appeal.