PRASHANT KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the appeals arise out of same judgment dated 23-11-2010 in Special Criminal Case No. 04 of 2010 which are common in nature, they are heard analogously and are being disposed of this common judgment.

(2.) So far as appellant No.1 Neeraj Raj in Criminal Appeal No.19 of 2011 is concerned, this court has already disposed of the case vide judgment dated 22-10-2013 on the ground that he is a juvenile.

(3.) Both these appeals are preferred against the judgment of conviction and order of sentence dated 23-11-2010 passed by the Special Judge (Narcotic Drugs and Psychotropic Substance Act, 1985) (for short, "the Act, 1985") Mahasamund in Special Criminal Case No.04 of 2010, wherein the said Court has convicted the appellants for commission of offence under Section 20 (b)(ii) (c) of the Act, 1985 and sentenced them to undergo rigorous imprisonment for ten years and to pay fine of Rs.1,00,000/- each with default stipulations.