Arvind Kumar Mishra, J. - (1.) By way of instant criminal appeal, challenge has been made to the the judgment and order of conviction dated 18.12.2012 passed by the Additional Sessions Judge, Court No.11, Varanasi, in Special Session Trial No. (Case No.) 168 of 2009 Union of India through its Intelligence Officer, A.N.C.B. Lucknow Vs Vanshidhar Kharwar, arising out of NCB Case Crime No.14 of 2008 under Sections 21, 25, 27 Ka, 29 N.D.P.S. Act, Police Station- Chetganj, District- Varanasi whereby the accused-appellant has been sentenced under each of the aforesaid charges to undergo 11 years rigorous imprisonment with fine Rs.1,10,000/-, in default of payment of fine, additional one year imprisonment. All the aforesaid sentences have been directed to run concurrently.
(2.) Heard Sri Gaurav Kakkar, the learned counsel for the appellant, Sri Sanjay Kumar Singh, the learned counsel for the Union of India and perused the record.
(3.) It has been informed that the accused-appellant is in jail since 06.11.2008 in this case. Therefore, he has suffered incarceration about 9 years and 8 months in this case.;