PANNA RAM Vs. CENTRAL NARCOTICS BUREAU

JUDGEMENT

(1.) The instant applications for suspension of sentence have been moved on behalf of the applicants in the matter of judgment dtd. 12/12/2024 passed by the learned Special Judge, NDPS Act Cases, Pratapgarh in Sessions Case No. 14/2022 whereby the applicants were convicted and sentenced and sentenced as under :- <IMG>JUDGEMENT_154_LAWS(RAJ)5_2025_1.jpg</IMG> All the sentences were ordered to run concurrently.

(2.) It is contended by the learned Counsel for the appellants that the learned trial Judge has not appreciated the correct, legal and factual aspects of the matter and thus, reached at an erroneous conclusion of guilt, therefore, the same is required to be appreciated again by this Court being the First Appellate Court; hearing of the appeals is likely to take long time, therefore, the applications for suspension of sentence may be allowed.

(3.) Per contra, learned Public Prosecutor has vehemently opposed the prayer made by learned Counsel for the accused-applicants for releasing the appellant on applications for suspension of sentence.