Case BriefsSupreme Court

“No leniency should be shown to an accused who is found to be guilty for the offence under the NDPS Act. Those persons who are dealing in narcotic drugs are instruments in causing death or in inflicting death blow to a number of innocent young victims who are vulnerable.

Case BriefsSupreme Court

Supreme Court: The Bench comprising of R. Banumathi and Vineet Saran, JJ., ordered for refusal of modification in quantum of sentence as