MUBARIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) MUBARIK appellant was convicted by the Addl. Sessions Judge, Faridabad and sentenced to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs. One lac. In default of payment of fine to further undergo rigorous imprisonment for 3 years vide order dated 19/20.4.1995 under section 20(b) of the Narotic Drugs and Psychotropic Substances Act, 1985.

(2.) NOT satisfied with the order of conviction and sentence passed against him by the Addl. Sessions Judge, Faridabad, Mubarik came up in appeal to this Court. Appeal was admitted vide order dated 17.11.1995 passed by Sat Pal, J.

(3.) I have heard Mr. C.P. Sapra, learned counsel for the appellant-applicant and Mr. S.S. Khetarpal, learned Advocate for the State of Haryana and have gone through the record.