DR.DHANANJAYA Y.CHANDRACHUD,J. - (1.) Leave granted.
(2.) This appeal arises from a judgment of a learned Single Judge of the High Court of Delhi dated 28 July 2020, by which the application filed by the respondent seeking suspension of sentence under Section 389(1) of the Code of Criminal Procedure 1973 1 has been allowed. 1 'CrPC'.
(3.) The respondent has been convicted of offences punishable under Sections 23(c) and 25A of the Narcotic Drugs and Psychotropic Substances Act 1985 2. He has been sentenced to suffer rigorous imprisonment for ten years in respect of the offence under Section 23(c) and for three years under the provisions of Section 25A, apart from fine. 2 'NDPS Act'. ;