AMARJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence has been moved on behalf of the applicants-appellants in the matter of judgment dtd. 20/11/2025 passed by the learned Special judge, NDPS Cases, Hanumangarh in Sessions Case No.61/2019 whereby they were convicted and sentenced to undergo a punishment of 6 months ' R.I. with fine of Rs.4,000.00 each in default of which to further undergo 1 month 's R.I. under Sec. 8/21 of the NDPS Act.

(2.) It is contended on behalf of the applicants-appellants that the learned trial Court 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.

(3.) Learned counsel for the appellants-applicants, while arguing the application for suspension of sentence, submits that the appellants remained in judicial custody for 31 days and subsequently they were enlarged on bail. Appellant has been convicted for 6 months and the appeal is likely to take time to be finally heard. On the basis of these submissions, learned counsel submits that the appellants-applicants deserve to be enlarged on bail by suspending the sentence awarded to them.