SUKHDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present appeal is to set aside the judgment of conviction and order of sentence dtd. 11/10/2008 passed by learned Judge, Special Court, Bathinda whereby the appellant was convicted and sentenced for the offence punishable under Sec. 18 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act'), in the case stemming from FIR No.48 dtd. 26/5/2005 registered under Sec. 18 of NDPS Act at Police Station Raman.

(2.) The appellant was sentenced for keeping in his possession 200 grams of Opium, as mentioned below:

(3.) Learned Counsel for the appellant submits that he is not assailing the impugned judgment of conviction dtd. 11/10/2008 passed by learned Judge, Special Court, Bathinda on merits and restricts his prayer to modification of the order on quantum of sentence dtd. 11/10/2008 to that of sentence already undergone by the appellant. As per the custody certificate, the appellant has undergone a period of 02 months and 07 days and he is not involved in any other case.