- (1.)Leave granted.
(2.)The only aspect on which notice was issued was the quantum of sentence. The appellant is stated to be Cleaner of the vehicle from where contraband article being, Ganja of 26 quintals 11 Kgs. was recovered. The appellant has already undergone sentence of more than 10 years and is stated to be more than 80 years of age.
(3.)In view of minimum sentence being already undergone by the appellant and the age factor of the appellant, we consider it appropriate to reduce the sentence to the period already undergone, specifically in view of the age of the appellant. The appellant is directed to be released forthwith, if not required in connection with any other case.