KABAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As per the custody certificate filed by learned State counsel, out of the two year sentence imposed upon the applicant-appellant, for the commission of an offence punishable under Section 18 of the NDPS Act, he is shown to have undergone one year, two months and nineteen days of actual custody.

(2.) Though there are two other criminal cases shown to be registered against the appellant at Police Station Nissing (District Karnal), both under the provisions of Section 15 of the NDPS Act, however, learned counsel for the applicant-appellant submits that in one of them he has already been acquitted, with the recovery alleged to have been made from him (as per the case of the prosecution), in the other case being 400 grams of poppy husk.

(3.) Learned counsel further submits that the applicant-appellant is not pressing the accompanying appeal on merits but is restricting his prayer therein to reduction of the quantum of sentence imposed by the trial Court.