SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant-accused is in the appeal against the judgment of conviction and order of sentence passed by the Special Court, Sonepat in a case arising out of an FIR No.117 dated 20.04.2011 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act, 1985") sentencing the appellant to undergo rigorous imprisonment for a period of 4 years and to pay a fine of '20,000/-, and in default of payment of fine, further undergo rigorous imprisonment for a period of three months.

(2.) As per the custody certificate produced by the State, appellant has already served his sentence as awarded by the Court and has also paid fine. He has been released on 21.03.2015. As per the custody certificate, appellant is also involved in another case under the NDPS Act, 1985 in FIR No.182 of 2009 in Himachal Pradesh.

(3.) The case as setup by the prosecution has been noticed by the learned Special Court, Sonepat which is extracted as under:-