SHISH MAHMOOD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed on behalf of appellant for suspension of sentence against the judgment of conviction dtd. 23/2/2024 and order of sentence dtd. 28/2/2024 passed by the learned Additional Judicial Commissioner-II-cum- Special Judge, NDPS Act, Ranchi in NDPS Case No. 15 of 2020 (arising out of Tamar P.S. Case No.11 of 2020), whereby and whereunder, the appellant has been convicted under Sec. 18(b) of the NDPS Act and sentenced to undergo rigorous imprisonment for 15 years with a fine of Rs.1,50,000.00 and in default of payment of fine, the appellant has further been directed to undergo simple imprisonment for one year.

(2.) The prosecution story in brief which requires to be referred herein reads as under:

(3.) It has been contended on behalf of the appellant that the appellant is innocent and has falsely been implication in this case as he has committed no offence.