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.