- (1.) The applicant-appellant Jaffar Iqbal was convicted under Section 21 of the NDPS Act and was sentenced to undergo 10 years rigorous imprisonment. Heard the submissions made on either side.
(2.) The applicant has undergone 1 year 2 months and 14 days as on today.
(3.) It is the case of the prosecution that 200 gms of heroin was recovered from the individual possession of the applicant herein. Of course, the remaining quantity of heroin was recovered from the co-accused.;