SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed challenging the judgment of conviction dated 01.04.2017, vide which the appellant was held guilty of offence punishable under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and the order of sentence of even date, vide which the appellant was sentenced to undergo R.I. for a period of 10 years with a fine of Rs.1.00 lac and in default of payment of fine, to further undergo R.I. for six months.

(2.) This appeal is taken up in the category of cases, which are listed on Saturdays, as per directions of the Hon'ble Supreme Court, in which the accused are in judicial custody and the appellants are being prosecuted by the legal aid counsel.

(3.) As per the custody certificate dated 03.05.2019, the appellant has already undergone 02 years, 03 months and 22 days of total sentence, out of 10 years R.I. awarded by the trial Court.