BABU LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on application for suspension of sentence. The appellant has filed the appeal along with application for suspension of sentence.

(2.) The appeal has been preferred against the judgment of conviction and sentence dtd. 17.08.2021 passed by the Court of Additional District and Session Judge (N.D.P.S. Cases), Aklera, District-Jhalawar (Raj.) in Session Case No.59/2016, by which the appellant has been convicted for offences under Ss. 8/19 and 8/26 of N.D.P.S. Act and sentenced to maximum term of ten years.

(3.) It has been submitted by learned counsel for the appellant that the appellant has been falsely implicated in this case. As per certificate under Rule 311(3) of the Rajasthan High Court Rules, the appellant was on bail during trial. Now, he is in custody since 17/8/2021. It has further been submitted that there are no criminal antecedents of the appellant. The appellant was a cultivator. The allegation against the appellant is of supplying adulterated opium to the department. There are several infirmities and contradictions in the prosecution evidence. Hearing of the appeal may take long time.