- (1.) Leave granted.
(2.) In this appeal, the appellant stands convicted under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and has been sentenced by the High Court to undergo imprisonment for ten years and to pay a fine of Rs. 1 lakh and in default of payment of fine to undergo rigorous imprisonment for a period of two years.
(3.) We are told by the learned counsel for the appellant that as of today the appellant has undergone almost 11 years of the sentence. We therefore, feel that the ends of justice would be met if the default sentence of two years is reduced to one year.;