SHOKAT ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant appellant and learned Public Prosecutor on the application for suspension of sentences.

(2.) Drawing attention of the Court towards the impugned judgment dtd. 6/10/2023 passed by the learned Special Judge (NDPS Cases) (Additional Sessions Judge No.1, Nohar, District Hanumangarh) in Sessions Case (CIS) No.65/2021, learned counsel for the appellant submitted that there are serious anomalies in the prosecution case regarding the batch number of the seized drugs from which the samples were drawn and forwarded to the FSL.

(3.) Learned counsel further submitted that apart from the above ground, there are other strong grounds available to the appellant for assailing the impugned judgment of conviction and therefore, the sentences awarded to the appellant deserve to be suspended, during pendency of the appeal.