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Judgment
Leave granted.
This appeal is directed against judgment dated 18.02.2011 of the learned Single Judge of the Andhra Pradesh High Court whereby he dismissed the appeal filed by the Appellant against his conviction by the trial Court u/s 8(c) read with Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 but reduced the sentence from eight months to six months with fine of Rs. 5,000/- and in default to undergo simple imprisonment for three months.
We have heard learned Counsel for the parties and perused the record.
Learned Counsel for the Appellant stated that during the pendency of appeal, his client had remained in jail for a period of two months and after dismissal of the appeal by the High Court, he had surrendered on 05.05.2011 and, in this manner, he has already undergone imprisonment for a period of almost three months.
In view of the statement made by the learned Counsel and keeping in view smallness of the quantity of ganja (50 gms) recovered from the Appellant, we deem it proper to dispose of the appeal by reducing the sentence awarded to the Appellant to the period already undergone. Ordered accordingly.
The Appellant shall be released forthwith in case he is not required in connection with any other case.
Leave granted.
In view of the statement made by the learned counsel and keeping in view smallness of the quantity of ganja (50 gms) recovered from the appellant, we deem it proper to dispose of the appeal by reducing the sentence awarded to the appellant to the period already undergone. Ordered accordingly. The appellant shall be released forthwith in case he is not required in connection with any other case.