ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The application preferred on behalf of the appellant under Sec. 5 the of Limitation Act is considered and allowed.

(2.) Heard learned counsel for the parties on the application for suspension of sentence No.1156/2018.

(3.) Learned counsel for the appellant has submitted that the appellant has been convicted for three years rigorous imprisonment for the offence punishable under Sec. 8/15 of NDPS Act and the alleged narcotic contraband poppy husk recovered from the petitioner is below commercial quantity.