SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'Act of 1985') and order of sentence directing the appellant to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.1 lakh. In default of payment of fine, the appellant shall further undergo rigorous imprisonment for a period of 6 months.

(2.) It may be noticed that the appellant was ordered to be released on bail subject to satisfaction of Chief Judicial Magistrate, Amritsar, vide order dated 27.02.2015, while noticing that the appellant had undergone 7 years and more than 10 months of actual sentence out of total sentence of 10 years and appellant is not involved in any other case under the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The facts as noticed by the learned trial Judge are extracted as under: -