RAVINDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal Nos. 50/2000 and 78/2000, as both the appeals arise out of the same judgment.

(2.) EACH of the appellant being aggrieved by the judgment dated 10- 10-2000 passed in Special Case No. 6/2000 by the learned Special Judge (N.D.P.S.), Raipur convicting each of the appellant under Section 20(b)(1) read with Section 8 of the Narcotic Drugs and Psychotropic Substances Act and sentencing them to rigorous imprisonment for two years and pay fine of Rs. 2000/-, in default of payment of fine, to further undergo rigorous imprisonment for two months, have filed this appeal.

(3.) THEREAFTER the accused persons were brought back to the police station where the first information report was registered and an information was again sent to the Addl. Superintendent of Police. The samples drawn from the said contraband were sent for their analysis. After obtaining the positive report, on conclusion of the investigation, challan was filed against the appellants. As the accused persons denied commission of the offence, they were put to trial. Learned trial court after hearing the parties convicted and sentenced the accused persons as referred to above.