- (1.)Issue notice of motion.
(2.)On asking of the Court, Ms. Sonia Dhillon, Assistant Advocate General, Punjab, accepts notice on behalf of the respondent. A copy of appeal has been supplied to her.
(3.)The present appellant, as per the judgment of the trial Court, is aged about 70 years. He has filed the present appeal to assail the impugned judgment dated 2.12.2011, passed by the Judge, Special Court, Patiala, whereby he has been held guilty of offence under Section 15 of the Narcotic Substances & Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act"), in the case arising out of FIR No. 160 dated 17.8.2007, registered at Police Station Patran. Vide a separate order of even date, the appellant was sentenced to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs. 2,000, in default whereof to further undergo rigorous imprisonment for a period of 15 days.