The instant appeal is directed against the judgment rendered, on 30.5.2019, by the learned Special Judge, Chamba, Division Chamba (HP), upon, Sessions Trial No. 15 of 2017 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. 1,10,000, 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 Section20(b)(ii)(C), of, the Narcotic Drugs, and, Psychotropic Substances Act, 1985.