GURDARSHAN SINGH @ BABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 04.07.2015, vide which the appellant was held guilty of offence punishable under Section 22 of the Narcotic Drug and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') and was sentenced to undergo rigorous imprisonment for a period of 02 years and to pay a fine of Rs. 20,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of 06 months.

(2.) This appeal is listed in the Special Category of the cases, which are taken up on Saturday and these appeals are filed by the Legal Aid Counsels, in which the accused/appellant(s) are in judicial custody.

(3.) From the last 02 dates of hearing, no one has appeared on behalf of the appellant, therefore, Mr. Kamal Kumar Yogi, Advocate, who is present in the Court and is on the panel of the Legal Aid Counsel, was appointed as amicus curiae to assist this Court on behalf of the appellant.