VIJAY BISHNOI,J. - (1.) This criminal appeal under Section 374(2) Cr.P.C. has been filed on behalf of the appellant being aggrieved with the judgment dated 30.10.2010 passed by the Sessions Judge, NDPS Cases, Chittorgarh (hereinafter referred to as 'the trial court') in Sessions Case No.62/2007, whereby the appellant has been convicted and sentenced as under : JUDGEMENT_181_LAWS(RAJ)3_2017_1.html All the sentences were ordered to run concurrently.
(2.) At the outset, learned counsel for the appellant has submitted that he is not challenging the findings of the trial court regarding conviction of the appellant for the aforesaid offences and is simply praying that the sentences of 15 years' rigorous imprisonment awarded to the appellant by the trial court for the aforesaid offences be reduced to the minimum sentence of 10 years' rigorous imprisonment. It is contended that the appellant is convicted for the aforesaid offences for the first time and no other criminal case was or is pending against the appellant. It is also contended that the appellant is in custody since 28.05.2007 and at present his age is about 77 years and, as such, he has already served a substantial part of sentence, out of the sentences awarded to him by the trial court.
(3.) Learned counsel for the appellant has further prayed that the sentences of 2 years' rigorous imprisonment in default of payment of fine awarded to the appellant by the trial court for the aforesaid offences be also reduced.;