RASPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned Public Prosecutor that State does not want to file reply to the application for suspension of sentence.

(2.) Heard.

(3.) Applicant-appellant has preferred this second application for suspension of sentence seeking suspension of sentence awarded by Special Judge, NDPS Cases No. 2, Chittorgarh (for short, 'learned trial Court') vide its judgment and award dated 6th of March, 2018. The learned trial Court, by the impugned judgment, convicted the applicant-appellant for offence under Sec. 8 read with Sec. 18 as well as Sec. 8 read with Sec. 25 of the NDPS Act and handed down sentence of ten years' rigorous imprisonment with fine of Rs.1.00 lakh for each offence and, in default of payment of fine to further undergo sentence for one year's rigorous imprisonment.