- (1.) We have heard counsel for the parties.
(2.) Leave granted.
(3.) The appellant was tried for an offence under S. 18(c) read with S. 27 of the Drugs and Cosmetic Act, 1940. The trial Court acquitted him . The State preferred an appeal and the High Court set aside the order of acquittal and convicted the appellant for the said offence and sentenced him to suffer rigorous imprisonment for a period of one year, which is the minimum sentence, and to pay a fine of Rs. 2,500/-, in default of which to suffer imprisonment for a period of three months.;