DINESH Vs. N.C.B., JODHPUR

JUDGEMENT

(1.) Heard learned counsel for the parties on S.B. Suspension of Sentence (Appeal) No.619/2020.

(2.) Learned counsel for the appellant has submitted that the appellant was convicted by the trial court for the offence punishable under Sec. 8/29 of the NDPS Act and sentenced for 10 years of rigorous imprisonment along with fine. Learned counsel for the appellant has submitted that out of 10 years of sentence, the appellant has already undergone more than 7 years. It is also submitted that final hearing of the appeal will take time.

(3.) Learned Special Public Prosecutor Mr. M.R. Pareek opposed the application for suspension of sentence.