SIKANDER SINGH @ RIDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against the judgment of conviction and order of sentence dated 01.12.2014, delivered by Special Court, Faridkot. The trial court after recording the prosecution evidence, came to the conclusion that the accused/appellant was guilty of possession of contraband (i.e. 10 grams smack and 60 grams intoxicating powder). The accused was convicted under Section 21 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to be as "NDPS Act") and sentenced to undergo RI for three years and to pay a fine of Rs.10,000/ -.

(2.) FEELING aggrieved against the judgment of the trial court, the appellant has approached this court through the instant appeal.

(3.) LEARNED counsel for the appellant states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. Learned counsel has submitted that the appellant is a poor person and the only bread winner of his family and has already faced agony of protracted trial. He has further submitted that the appellant is not involved in any other case.