AKBAR AND ORS. Vs. STATE BY UDAYAGIRI POLICE

JUDGEMENT

(1.) This appeal by the appellants/accused Nos. 1 and 2 is directed against the judgment and order dated 7th July, 2011 passed by the Principal District and Sessions Judge, Mysuru in Special Case No. 39/2010.

(2.) By the impugned judgment and order, the learned Sessions Judge, Mysuru, has convicted the appellants/accused Nos. 1 and 2 for the offence punishable under Sec. 20(2)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced the appellants/accused Nos. 1 and 2 to undergo RI for a period of ten years and to pay fine of Rs. 1,00,000/ - and in default of payment of fine amount, the accused to undergo R.I. for a period of two years.

(3.) Aggrieved by that, appellants/accused Nos. 1 and 2 have filed this appeal.