The instant appeal is directed against the judgment rendered on by the learned Special Judge Chamba Division Chamba HP upon Sessions Trial No of and where through s the appellant ... stands convicted and also stands sentenced to undergo rigorous imprisonment for a period of eleven years and to pay a fine of Rs and in default of payment of fine becomes sentenced to undergo simple imprisonment for a period of one year for the commission of offence s punishable under Section b ii C of the Narcotic Drugs and Psychotropic Substances Act