- (1.) Leave granted.
(2.) The appeal has been preferred by the appellant against the impugned judgment and order dated 15.09.2016 passed by the High Court of Himachal Pradesh at Shimla, in Criminal Appeal No.283/2006 whereby the High Court dismissed the said appeal and upheld the judgment and order dated 23.08.2006 of conviction and sentence passed by the Special Judge, Fast Track Court, Kullu, Himachal Pradesh, in Sessions Trial No.12/2005.
(3.) The appellant has been convicted and sentenced under section 17 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the 'NDPS Act') for a period of two years with fine of Rs. 10,000/- and under section 20(A) of the NDPS Act, for a period of six months with fine of Rs. 1,000/-, and default clauses.;