K.S.AHLUWALIA, J. - (1.) THE present appeal was filed by Krishan Lal appellant through jail. He was convicted and sentenced under Section 18 of the Narcotic Drugs and Psychotropic Substances Act by the Judge, Special Court, Patiala to undergo RI for 10 years and to pay a fine of Rs. One lac, in default of payment of which to further undergo RI for two years.
(2.) PERUSAL of the record shows that no body was appointed as amicus curiae for the appellant. However, Sh. J.S. Bhatti Advocate had filed an application for suspension of sentence of the applicant, which was declined. Thereafter none has followed up the present appeal. Report was called from the Superintendent, Central Jail, Patiala and this Court is aghast to learn that the appellant, who was awarded ten years of sentence has undergone 10 years 3 months and 5 days, as per report furnished to the office by Shri Harjit Singh, Munishi from the office of Superintendent, Central Jail, Patiala.
(3.) THIS Court expresses its anguish and pain that the entire actual sentence has been undergone by the appellant when his appeal has come up for final hearing. As the appellant seemed to be a poor person, none has followed his case.;