STATE THROUGH DRUG INSPECTOR Vs. SHARANAGOUDA

JUDGEMENT

(1.) This appeal arises out of order of sentence passed by the I Addl. Sessions Judge, Raichur in S.C.No.121/2012, wherein by an order dated 25.07.2013 accused Nos.2 and 3 - appellants are convicted for the offence punishable under Section 27 (d) of the Drugs and Cosmetic Act-1940. Both the accused are sentenced to undergo one day imprisonment till raising of the Court. Further both the accused are sentenced to pay fine of Rs.10,000/- each failing which to undergo simple imprisonment for three months.

(2.) Aggrieved by the said order this appeal is preferred by the State through Drugs Inspector Bellari on the following grounds:

(3.) Heard Sri. Gururaj V. Hasilklar, learned High Court Government Pleader for the State - Appellant and Sri. Shivanand Patil, learned counsel for the respondent.