SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal against the judgment of conviction dated 27.10.2014 and order of sentence dated 28.10.2014 vide which appellant was convicted under Section 15 of NDPS Act for keeping 8 Kg of poppy-husk (non-commercial quantity in nature. and was sentenced to undergo RI for 10 months and fine of Rs.10,000/- by Judge, Special Court, Fazilka. The appeal in question was filed along with an application under Section 5 of the Limitation Act, seeking condonation of delay of 161 days in filing the appeal. Vide order dated 09.06.2015 passed by the High Court, delay of 161 days in filing the appeal was condoned along with stay, recovery of fine during pendency of appeal. Notice regarding suspension of sentence was issued for 30.06.2015.

(2.) On 30.06.2015, this Court passed the following order:-

(3.) Since the total sentence was of 10 months and the applicant/appellant had already undergone 9 months 21 days of actual sentence, therefore, main case was ordered to be listed for 22.07.2015 after suspending the sentence of the applicant-appellant on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Fazilka. Accordingly, the final arguments in appeal have been heard.