TINKU QUARASHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed under Sec. 389(1) of the Code of Criminal Procedure for suspension of sentence and grant of ad-interim bail, to the appellant, during the pendency of the appeal.

(2.) The appeal has been preferred against the judgment of conviction dtd. 6/1/2022 and order of sentence dtd. 10/1/2022, passed by the court of learned District and Additional Sessions Judge- II, Palamau at Daltonganj, in N.D.P.S Case No.10 of 2020, whereby the appellant has been convicted for the offence under Ss. 21(b) and 22(b) of the N.D.P.S Act, and sentenced to undergo rigorous imprisonment of five years along with fine and default clause.

(3.) It has been submitted by the learned counsel for the appellant that the appellant has remained in custody for about two years out of the punishment of five years. On above fact, prayer for suspension of sentence has been made.