K.C. Puri, J. - (1.) CRM No. 398 of 2014
(2.) THE application stands allowed. Delay of 335 days in filing the appeal stands condoned. Main case Jagir Singh alias Bhalla appellant, one Gurmukh Singh and Jitender Pal were convicted under Section 21 of NDPS Act and read with Section 120 -B IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs. 2000/ - and in default of payment of fine to further undergo simple imprisonment for two months each.
(3.) JITENDER Pal was also convicted under Sections 7 and 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988.;