JASDEV SINGH @ JASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Applicant-appellant Jasdev Singh @ Jassa seeks suspension of sentence during pendency of the present appeal.

(2.) Applicant has been convicted under Section 22(b) NDPS Act 1985 and has been sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1,00,000/-. In the event of default of payment of fine, he shall further undergo rigorous imprisonment for 1 year.

(3.) Appeal stands admitted and recovery of fine has been ordered to be stayed during pendency of this appeal vide order dated 31.10.2014.