RAVI KANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for suspension of sentence.

(2.) Learned counsel for the appellant has submitted that the appellant has been convicted for the offence punishable under Section 8/22 of the NDPS Act and sentenced for ten years' rigorous imprisonment by the trial court while holding that he was in possession of 5000 tablet of Alprazolam, the total weight of which is 750 gms.

(3.) It is contended by counsel for the appellant that it is not the total weight of the substance allegedly recovered that is material, but the percentage content of narcotic substance translated into weight that is relevant. It is argued that narcotic substance of 5000 Alprazolam Tablets comes to 25 grams only, which is less than commercial quantity.