MUNNA SHAMSUDDIN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed on behalf of the appellants challenging the judgment dated 27.6.2008 passed by the learned Special Judge, N.D.P.S. Act Cases, Pratapgarh, whereby, the appellants were convicted for the offence under Section 8/18 of the N.D.P.S. Act and sentenced to four months' R.I. and to pay a fine of 7 Rs. 10,000/- and in default of payment of fine to further undergo one months' ST.

(2.) The appeal has been preferred after nearly a delay of 1229 days. Learned counsel for the appellants submits that the appellants have already suffered the sentence awarded to them.

(3.) Having heard learned counsel for the parties and considering the grounds mentioned in the application under Section 5 of the Limitation Act, it is apparent that the plea which has been taken in support of the application for suspension of sentences that the appellants had no knowledge about the impugned judgment is neither tenable nor acceptable on the face of the record.