The instant appeal stands directed by the accused convict against the judgment of the learned Special Judge Fast Track Court Una rendered on in Sessions Case No Sessions trial No ... whereby the latter returned findings of conviction against the accused convict for his committing an offence punishable under Section of the Narcotic Drugs and Psychotropic Substances Act hereinafter referred to as the NDPS Act The learned trial Court proceeded to hence sentence him to under go rigorous imprisonment for five years for commission of offence under Section of the NDPS Act besides sentenced him to pay a fine of Rs - in default of payment of fine he was sentenced to undergo further simple imprisonment for one year