KARAMDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal appeal has been preferred by the appellant against the judgment of conviction and order of sentence dated 18.03.2015 passed by Special Court, Mansa whereby appellant has been convicted for the offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5,000/- and in default thereof, to undergo further rigorous imprisonment for three months.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the Court below and in view of the ultimate prayer of the appellant seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.