BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed challenging the judgment of conviction and order of sentence dated 05.09.2013 vide which the appellant was convicted under Section 22 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short 'NDPS Act') and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1 lac. In default of payment of fine, it was further ordered that he will undergo R.I. for one more year.

(2.) Before referring to the facts, it may be noticed that the present appeal was admitted vide order dated 23.09.2013 and legal aid counsel was also appointed in this case, as the appellant is in judicial lockup since the date of his conviction i.e. 05.09.2013.

(3.) As per the custody certificate dated 27.10.2017 filed by learned State counsel, the appellant has already undergone 03 years and 06 months of actual sentence and he is not involved in any such or similar case.