RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned Additional State Public Prosecutor.

(2.) The appellants were the accused before the trial court, who have suffered a sentence of rigorous imprisonment for a period of ten years and to pay a fine of Rs.1,00,000/- each, for committing an offence punishable under Section 20(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Hereinafter referred to as the 'NDPS Act', for brevity).

(3.) The background to the said sentence being imposed is as follows:-