Dinesh Kumar Singh, J. - (1.) Heard Sri Sharda Prasad, Advocate holding brief of Sri Deepak Kumar Gupta and the learned A.G.A. appearing for the State.
(2.) This Criminal Appeal has been preferred against the judgement and order dated 21.7.2009 passed by the Additional Sessions Judge/Fast Track Court No.1, District Bijnore in S.S.T. No. 29 of 2008 (State vs. Mohammad Ismail) arising out of Case Crime No.155 of 2008, P.S. Nahtaur whereby the accused-appellant has been convicted and punished with 10 years R.I., fine of Rs.1,00,000/- and in default of payment of fine, additional one year S.I. under section 8/22 of NDPS Act.
(3.) In brief, facts of the case are as follows:-;