VIRENDER SINGH, J. - (1.) Appellant Piara Singh stands convicted under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the Act") vide impugned judgment of learned Additional Sessions Judge-cum -Special Judge, Amritsar dated 9.9.2005 and has been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.15,000/-, in default thereof to further undergo R.I. for three months. Aggrieved by the said judgment of conviction and sentence, the appellant has preferred the instant appeal.
(2.) Since there was a delay of 195 days in filing the instant appeal, Criminal Misc.No.31528 of 2006 has been filed. Notice of motion on the said application was issued for today. Trial Court records were also ordered to be summoned.
(3.) Since I am disposing of the main appeal today itself, the aforesaid delay in filing the instant appeal has been condoned by me vide my separate order of even date.;