SURAJ AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) By judgment of conviction and order of sentence dated 18.03.2015, the accused Nos.1 and 2 Akash and Suraj have been convicted for the offence punishable under Section 22(c) of NDPS Act by the Principal District and Sessions and Special Judge, Dharwad in Spl.NDPS.C.C.No.3/2013 and have been sentenced to undergo rigorous imprisonment for a period ten years and to pay fine of Rs.1,00,000/- each, in default to further undergo simple imprisonment for a period of one year.

(2.) Aggrieved by the judgment of conviction and sentence, the accused No.2-Suraj has preferred Crl.A.No.100069/2015 and accused No.1-Akash preferred Crl.A.No.100070/2015. Since both the appeals are arising out of the same judgment of conviction and sentence, they are disposed of by this common judgment.

(3.) Heard the learned counsel for the appellants and the learned Government Advocate. Perused the records.