This appeal is instituted against the judgment dated rendered by the learned Special Judge FTC Una H P in Sessions Case No -VII- whereby the appellant-accused hereinafter referred to as ... the accused who was charged with and tried for offence punishable under Section of the Narcotic Drugs and Psychotropic Substances Act hereinafter referred to as the ND PS Act has been convicted and sentenced to undergo rigorous imprisonment for a period of years and to pay fine of Rs -and in default of payment of fine he was further ordered to undergo rigorous imprisonment for six months