BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM -15544 -2015 Heard on the application for suspension of sentence. During the course of hearing, learned counsel for the parties have jointly prayed that instead of the application, the appeal itself be taken up for hearing.

(2.) IN view of the above, the application is dismissed and with the consent of the parties, the main appeal is taken up for hearing today.

(3.) CRA -S -226 -SB -2014 Buta Singh, the present appellant was tried, along with Pal Singh, Darshan Singh alias Neela, Amarjit Singh and Kuljit Singh under Section 15 of Narcotic Drugs and Psychotropic Substances Act,1985 (for short,''NDPS Act'') and vide judgment/order dated 23.5.2013, he has been convicted and sentenced to rigorous imprisonment for 10 years with fine amounting to Rs. 1 Lac and in default of payment of fine, to further simple imprisonment for two years by learned Judge, Special Court, Ludhiana (for short,''trial Court'').