VISHAL SHARMA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Before stepping in the arena of factual matrix, it would be in place to mention here that by this common order, all the three respective bail applications preferred by the applicants/convicts are being dealt with as same were tried together and convicted and sentenced by a common judgment/order.

(2.) Further, besides all the three applicants/convicts, another accused Gurmeet Singh faced the trial, however, he has since been acquitted by the learned Additional Sessions Judge vide impugned judgment.

(3.) Learned counsels for applicants/convicts submit that vide impugned judgment dated 03.12.2009 they were held guilty and convicted. Vide order on sentence dated 14.12.2009 they were sentenced to undergo RI for ten years for offence punishable under Section 21(c) NDPS Act with fine of Rs.1.00 Lac each. They were also sentenced for the offence under 29 NDPS Act with fine of Rs.1.00 Lac each. Both the sentences were ordered to run concurrently and benefit of Section 428 Criminal Procedure Code was extended to them.