BIKKAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) WITH this Criminal Appeal No. 434-SB of 1997 which stands already admitted, Criminal Misc. No. 12165 of 1997 within the purview of Sections 389/482 of the Code of Criminal Procedure for suspension of sentence and fine and for grant of bail to the petitioner-appellant has been moved.

(2.) THE petitioner-appellant stands convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short NDPS Act) and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/-.

(3.) ON trial the Additional Sessions Judge, Hisar in his wisdom found that the appellant has committed the crime within the provisions of Section 15 of the NDPS Act and sentenced and fined him as mentioned above.