Anubha Rawat Choudhary, J . - (1.) Heard Mr. Ashok Kumar, counsel appearing on behalf of the appellant assisted by Mr. S. T. Sajid, Advocate.
(2.) Heard Mr. Pankaj Kumar, counsel appearing on behalf of the State. I.A. No. 10212 of 2019
(3.) Counsel for the appellant submits that the instant appeal is arising out from the judgment dated 17.09.2019 and order of sentence dated 21.09.2019 passed in N.D.P.S. Case No. 10 of 2017 arising out of Garhwa P.S. Case No. 227 of 2017 by the learned Additional Sessions Judge-1, Garhwa for the offence registered under Section 22 of the N.D.P.S. Act, whereby learned court below has been pleased to convict and sentenced the appellant for the offence under Section 22 of the N.D.P.S. Act undergo rigorous imprisonment for a period of 3 years and fine of Rs. 25,000/- and in default of making payment of fine amount the convict is further sentenced to undergo rigorous imprisonment for 6 months.;