KURIAN, J. - (1.) Leave granted.
(2.) The appellant is convicted under Section 20(b) (ii)(C) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "the NDPS Act") and sentenced to undergo rigorous imprisonment for 15 years and a fine of L 1,50,000/- with a default sentence of three years.
(3.) The High Court reduced the sentence from 15 years to 12 years. The fine of L 1,50,000/- was retained, but the default sentence was reduced to two years.;