RAKESH RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) APPELLANT -convict Rakesh Rana, hereinafter referred to as the accused, has assailed the judgment dated 21.12.2012/31.12.2012, passed by Special Judge (Fast Track Court), Mandi, Himachal Pradesh, in Sessions Trial No. 40/2008, titled as State of Himachal Pradesh v. Rakesh Rana and another, whereby he stands convicted for having committed an offence punishable under the provisions of Section 21 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as the Act). However, co -accused Kartar Singh stands acquitted of the charged offence.

(2.) AFTER the matter was heard for some time, under instructions, learned counsel for the appellant -accused, chose not to press the appeal on merits. However, he prayed for reduction in the sentence, so imposed by the trial Court.

(3.) WITH profit, we may extract the following passages on the question of sentencing from the Book: Sentencing Law and Practice, authored by C.K. Boyle and M.J. Allen: