MANGU NATH Vs. STATE

JUDGEMENT

(1.) Accused-applicant has laid this second application for suspension of sentence under Sec. 389 Cr.P.C.

(2.) By impugned judgment dtd. 6/6/2017, learned trial Court convicted applicant for offence under Sec. 8 read with 20 of the NDPS Act and handed down sentence of thirteen years' rigorous imprisonment with fine of Rs.1,30,000.00, and in default of payment of fine to undergo one year's rigorous imprisonment.

(3.) Precisely, the charge against applicant was possession and illegal transportation of "ganja" weighing 111kg 600gms.