AMIT KUMAR ALIAS MEETU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appeal (supra) is directed against the impugned verdict, as made on 19/9/2022, upon Session Case (NDPS) No.13 of 2021, by the learned Additional Sessions Judge, Yamuna Nagar at Jagadhri where through in respect of charges drawn against the accused for offence punishable under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act"), the learned trial Judge concerned, proceeded to record a finding of conviction against the accused-appellant.

(2.) Furthermore, through a separate sentencing order of even date, the learned trial Judge concerned, imposed upon, the convict-Amit Kumar alias Meetu both sentence(s) of imprisonment as well as sentence(s) of fine, but in the hereinafter extracted manner:

(3.) The period of detention undergone by the convict, during the investigation, and, trial of the case, was, in terms of Sec. 428 of the Cr.P.C., rather ordered to be set off, from the above imposed sentence(s) of imprisonment.