PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was convicted by the learned Trial Judge for an offence under Section 20(b)(ii)(c) of the Narcotic Drgus and Psychotripic Substances Act, 1985 and was sentenced to undergo RI for ten years and to pay a fine of Rs.1,0000/-. In default of payment of fine, the appellant was directed to undergo further RI for a period of two years.

(2.) I have been through the file. The finding of conviction recorded by the learned Trial Judge is relatable to the material obtaining on the file and cannot be faulted on any valid score. Apart therefrom, finding of conviction has not been contested on merits thereof.