SHAHID HUSSEIN Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned counsel representing the applicant appellant and the learned Public Prosecutor. Perused the impugned judgment and the material available on record.

(3.) The appellant applicant herein stands convicted for the offence under Section 8/21(C) of the NDPS Act vide judgment dated 22.08.2015 passed by the learned Spcial Judge, N.D.P.S. Act Cases, Bhilwara in Sessions Case No.08/2014 and has been sentenced to maximum imprisonment of ten years.