VISHNU PRASHAD Vs STATE OF UTTARAKHAND
Bench: HARJIT SINGH BEDI,GYAN SUDHA MISRA, , ,
Case number: Crl.A. No.-001396-001396 / 2011
Diary number: 34353 / 2009
Advocates: Vs
JATINDER KUMAR BHATIA
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1396 OF 2011 ARISING OUT OF S.L.P.(CRL.) NO. 6741 OF 2010
VISHNU PRASHAD ..... APPELLANT
VERSUS
STATE OF UTTARAKHAND ..... RESPONDENT
O R D E R
1. Leave granted. 2. In this appeal, the appellant stands convicted
under Section 20 of the Narcotic Drugs and Psychotropic
Substances Act, 1985 and has been sentenced by the High
Court to undergo imprisonment for ten years and to pay a
fine of `1 lakh and in default of payment of fine to
undergo rigorous imprisonment for a period of two years.
3. We are told by the learned counsel for the
appellant that as of today the appellant has undergone
almost 11 years of the sentence. We therefore, feel that
the ends of justice would be met if the default sentence
of two years is reduced to one year.
4. With this modification in the judgment of the High
Court, the appeal stands dismissed.
........................J [HARJIT SINGH BEDI]
........................J [GYAN SUDHA MISRA]
NEW DELHI
JULY 12, 2011.