SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CUSTODY certificate of appellant, filed in Court today, is taken on record.

(2.) PRESENT criminal appeal has been preferred by appellant against judgment of conviction and order of sentence dated 04.03.2015 passed by learned Special Judge, Ludhiana whereby appellant has been convicted for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 10,000/ -, in default, to undergo further rigorous imprisonment for two months.

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