GURMEJ SINGH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:

(2.) The matter pertains to an incident which occurred in the year 1989 and the present criminal appeal has been pending since the year 1990.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment, dtd. 20/3/1990 passed by the learned Sessions Court, Sri Ganganagar in the Sessions Case No. 83/89, in State Vs. Gurmejsingh, whereby the learned Session Court convicted the appellant for the\ offence under Sec. 8 read with Sec. 15, of the N.D.P.S. Act, 1985, and was sentenced to undergo 10 years R.I. along with a fine of Rs.1,00,000.00, in default of payment of which he was to undergo further 1 year's R.I.