- (1.) Application No.215/2018 for preponement of date of hearing is allowed and with the consent of learned counsel for the parties, application for suspension of sentence is heard today. S.B. Suspension Of Sentence(Appeal) No. 222 / 2018
(2.) Although while admitting appeal record has been summoned but so far record has not been received, however, learned counsel for the applicant has prayed for considering the application for suspension of sentence in the backdrop of short sentence awarded by learned trial Court.
(3.) Pressing application for suspension of sentence, it is submitted by learned counsel that during trial applicant was on bail. It is also submitted by learned counsel that contraband (Ganja) recovered in the matter was less than commercial quantity, and therefore, learned trial Court while convicting the applicant for offence under Section 8 / 20 of the NDPS Act has handed down a very short sentence of three years' imprisonment with fine of Rs.25,000/- and in default of payment of fine to undergo six months' rigorous imprisonment. It is also argued by learned counsel that contraband Ganja was just above 1 kg. and there is no other criminal antecedent of the applicant, therefore, sentence handed down to him deserve to be suspended.;