Naresh Kumar Sanghi, J. - (1.) PRAYER in this application is for suspension of sentence of the applicant -appellant, Devinder Singh, son of Surjan Singh, resident of Village Manakwal, District Ludhiana, who was held guilty for having committed the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the NDPS Act'), and ordered to undergo rigorous imprisonment for two years besides payment of fine of Rs. 5,000/ - and in default thereof to undergo further rigorous imprisonment for two months.
(2.) LEARNED counsel contends that out of the substantive sentence of two years, the applicant -appellant has already suffered incarceration for more than six months; the applicant -appellant is neither involved nor required in any other case; and that there are fairly arguable points in the appeal. Learned counsel for the State has produced the custody certificate received by him through Fax from the Superintendent, Central Jail, Ludhiana, showing the period of incarceration suffered by the applicant -appellant, which is taken on record.
(3.) HEARD .;