DAULAT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS appeal is directed against the judgment of the trial Court whereby the appellant has been convicted of an offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/-, in default of payment of fine to undergo rigorous imprisonment for a further period of five years.

(3.) EVEN though the alleged offence involves quantity less than commercial quantity, the trial Court has sentenced the appellant to rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/- and in default of payment of fine to undergo rigorous imprisonment for a further period of four years.