- (1.) Prayer in this application is for suspension of sentence of the applicant-appellants, namely, Mal Singh @ Malli, son of Teja Singh, resident of Village Sadaran, Police Station, Bilga, District Jalandhar, and Kuldeep Singh, son of Joginder Singh, resident of Village Sangowal, Police Station, Bilga, District Jalandhar, who were held guilty for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'NDPS Act'), and both of them were separately sentenced to undergo rigorous imprisonment for ten years besides payment of fine of Rs. 1,00,000/- and in default to undergo further rigorous imprisonment for one year, in FIR No. 98, dated 15.5.2008, registered at Police Station, Shahkot, District Jalandhar.
(2.) Learned counsel contends that the case of the applicant-appellants is covered by the ratio of the Division Bench judgment of this Court rendered in the case of Daler Singh v. State of Punjab, 2007 1 RCR(Cri) 316.
(3.) Learned counsel for the State has produced the affidavits of Surinder Pal Khanna, Superintendent, Central Jail, Jalandhar, showing the custody period suffered by the applicantappellants, which are taken on record. She has not controverted the factual aspect raised by the learned opposite counsel.;