DARSHAN KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present application is for suspension of sentence of applicant-appellant No. 1 Darshan Kumar during the pendency of appeal.

(2.) It is mainly stated in the application that applicant-appellant No. 1 has been convicted and sentenced to undergo rigorous imprisonment for a period of two years with fine of Rs. 20,000/- under Section 61 of Punjab Excise Act, 1914 and he has been further convicted and sentenced to undergo rigorous imprisonment for a period of ten years with a fine of Rs. 1 lac under Section 15 read with Section 31 of the NDPS Act, on account of recovery of 25 kgs. of poppy husk. It is also stated that applicant-appellant Darshan Kumar along with co-accused Mangal Singh filed CRA No. S-99-SB of 2014 before this Court, which has been admitted and fine has already been stayed. It is further stated that recovery is from two persons, who were travelling in the car and recovery falls under non-commercial quantity and sentenced imposed upon the appellant is excessive.

(3.) Notice of the application.