PUKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Issue notice. Learned Public Prosecutor Shri JP Bhardwaj appears for the State, hence, notice need not be issued.

(2.) With the consent of learned counsel for the appellant and learned Public Prosecutor, the appeal itself is being heard and decided today itself.

(3.) By way of this appeal, the appellant has approached this Court being aggrieved of the judgment Dt. 22.9.2015 passed by learned Special Judge, (NDPS Act Cases), Bikaner in Sessions Case No. 1/2006 whereby the petitioner was convicted for the offence under Sec. 8/18 of the NDPS Act and was sentenced to 10 years' rigorous imprisonment with a fine of Rs. 1,00,000/ - and in default of payment of fine, to further undergo six months' rigorous imprisonment.