DAULAT SINGH 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. 8/9/2025 passed by the learned Special Judge (NDPS Act Cases), Taranagar, District Churu in Criminal Case No. 03/2023 whereby he was convicted and sentenced to suffer maximum imprisonment of 10 years along with a fine of Rs.1,50,000.00 under Ss. 8/15 & 25 NDPS Act, 1985.

(2.) 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 appeal will take time for disposal, the sentence deserves to be suspended.

(3.) Learned Public Prosecutor has opposed the prayer for suspension of sentence.