SANDEEP MEHTA,J. - (1.) Heard learned counsel for the parties. Perused the impugned judgment as well as the record.
(2.) The instant appeal has been preferred by the accused appellant Shanti Lal being aggrieved of the judgment dated 29.10.2013 passed by the learned Special Judge, NDPS Act Cases, Jodhpur in Sessions Case No. 115/2010 arising out of FIR No. 4/97 whereby, the appellant was convicted for the offence under Section 8/18 of the NDPS Act and was sentenced to 15 years' RI and a fine of Rs. 1,50,000/-; in default of payment of fine to further undergo 11/2 year's RI.
(3.) Succinctly stated facts relevant and essential for disposal of this appeal are noted herein below.;