HANUMANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-applicant has preferred this third application seeking suspension of sentence awarded by Special Judge, NDPS Cases No. 2, Chittorgarh (for short, 'learned trial Court') by its judgment dated 3rd of April, 2018.

(2.) Learned trial Court, by the impugned judgment, indicted applicant for offence under Sec. 8 read with Sec. 15 of the NDPS Act and handed down sentence of twelve years' rigorous imprisonment with fine of Rs.2.00 lacs and, in default of payment of fine, to undergo two years' rigorous imprisonment. Likewise, applicant is also convicted for offence under Sec. 7 read with Sec. 25 of the Arms Act and sentenced for five years' rigorous imprisonment with fine of Rs.10,000.00 and, in default of payment of fine, to undergo sentence for six months' rigorous imprisonment.

(3.) First application for suspension of sentence was dismissed as not pressed on 16th of April, 2018 followed by second on 2nd of August, 2018 with liberty to renew prayer after four weeks.