MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this appeal is for setting-aside the judgment dtd. 5/6/2014 passed by the Judge Special Court, Mansa vide which the appellant was held guilty for offence punishable under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') and the order of sentence dtd. 5/6/2014 vide which he was sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.1,00,000.00 and in default of payment of fine to further undergo rigorous imprisonment for a period of 01 year.

(2.) This case is taken up in the category of special cases which are listed on Saturdays, being filed by the legal aid counsel and the accused persons are in custody.

(3.) As per the custody certificate dtd. 7/7/2018, the appellant has undergone 02 years and 11 days of actual sentence in the present FIR and at present he is undergoing sentence in another FIR in which he has been sentenced to undergo rigorous imprisonment for a period of 12 years vide judgment dtd. 27/10/2012 passed by Judge Special Court, Mansa.