AMAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence has been moved on behalf of the applicant in the matter of judgment dtd. 19/9/2025 passed by the learned Special Judge, NDPS Act Cases, Sri Ganganagar in Sessions Case No.04/2020 whereby he was convicted and sentenced to suffer maximum imprisonment of twenty years RI along with a fine of Rs.2,00,000.00 on each count under Ss. 8/22 & 8/22 r.w. 29 NDPS Act with default sentence.

(2.) Brief facts of the case are that on 22/7/2019, Digpal Singh, SHO, Police Station Purani Aabadi, Sri Ganganagar, while on patrol duty with the police party, received confidential information near Truck Union Pulia. Acting thereupon, the police proceeded to A-Minor Pulia, Kunj Vihar Second, where two persons seated on the culvert, on noticing the police, attempted to escape but were immediately apprehended. They disclosed their identities as Aman Kumar and Devkaran.

(3.) Learned counsel for the appellant submits that the trial court failed to properly appreciate the legal and factual aspects, resulting in an erroneous finding of guilt. Being the first appellate court, this Court may reappraise the evidence. It is further submitted that the appellant remained on bail during trial without misuse of liberty, and as the appeal will take time for disposal, the sentence deserves to be suspended.