MOHAMMED ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal has been filed by the appellant challenging the judgment dated 16.12.2011 passed by the learned Special Judge, N.D.P.S. Act Cases, Hanumangarh in Sessions Case No.59/2005 convicting him for the offence under Section 8/18(c) of the N.D.P.S. Act and sentencing him to undergo 4 years' rigorous imprisonment and a fine of Rs. 40,000/-, in default of payment of fine, to further undergo 1 year's rigorous imprisonment.

(3.) At the outset, learned counsel for the appellant submits that he does not challenge the conviction of the appellant but prays that looking to the fact that this is the only case registered against the appellant under Section 8/18 of the N.D.P.S. Act and the fact that the appellant has already remained in custody for a period in excess of 1 year and 11 months, the sentence awarded to the appellant be reduced to the period already undergone.