BHUPENDRA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the aforesaid two criminal appeals have been filed against the impugned judgment dtd. 18/4/2022 passed by the Special Judge (N.D.P.S. Act), Raipur in Special Criminal Case No.08/18, they were clubbed and heard together and are being disposed of by this common judgment.

(2.) Appellant-Bhupendra Singh @ Rana has preferred Criminal Appeal No.718/2022 under Sec. 374(2) of the CrPC questioning the impugned judgment dtd. 18/4/2022 passed by the Special Judge (N.D.P.S. Act), Raipur in Special Criminal Case No.08/18, by which he has been convicted for offence under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'NDPS Act') and sentenced him undergo rigorous imprisonment for 20 years and fine of Rs.2,00,000.00, in default of payment of fine to further undergo rigorous imprisonment for 2 years.

(3.) Appellant-Hardeep Singh @ Sandeep has preferred Criminal Appeal No.1310/2022 under Sec. 374(2) of the CrPC questioning the impugned judgment dtd. 18/4/2022 passed by the Special Judge (N.D.P.S. Act), Raipur in Special Criminal Case No.08/18, by which he has been convicted for offence under Sec. 20(b)(ii)(C) of the NDPS Act and sentenced him undergo rigorous imprisonment for 20 years and fine of Rs.2,00,000.00, in default of payment of fine to further undergo rigorous imprisonment for 2 years.