RAJU SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Heard on I.A.No. 2107/2020, an application under Section 389 of Cr.P.C. moved on behalf of appellant for suspension of his remaining jail sentence.

(3.) By the impugned judgment of sentence and order of conviction, appellant has been convicted for offence under Sections 8 (Gha) /21 (Ba) of NDPS Act and sentenced to suffer three years of RI with fine of Rs. 25,000/- and default stipulation.