RAJINDER KUMAR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The Appeal in CRL.A.1200/2010 has been filed against the Judgment dtd. 25/8/2010 and Order on Sentence dtd. 3/9/2010 in S.C. No. 125/2008 titled NCB vs. Syed Abu Ala and Ors. vide which the Appellant, Rajinder Kumar, has been convicted and sentenced to undergo imprisonment for 2' years and to pay a fine of Rs.25,000.00 , in default S.I. for 6 months, for offence punishable under Sec. 29 r/w 25A of the Narcotics Drugs and Psychotropic Substances Act, 1985 (hereinafter 'NDPS Act').

(2.) The Appeal in CRL.A.1294/2010 has been filed against the Judgment dtd. 25/8/2010 and Order on Sentence dtd. 3/9/2010 in S.C. No. 125/2008 titled NCB vs. and Ors. vide the Appellant/Syed Abu Ala has been convicted vide Judgment dtd. 25/8/2010 and sentenced to undergo R.I. for 11' years and to pay a fine of Rs.2,00,000.00 for offences punishable under Sec. 29 r/w Sec. 21(c) of NDPS in default S.I. for 1 year and also sentenced to undergo R.I. for 5 years and to pay fine of Rs.50,000.00 for an offence punishable under Sec. 29 r/w Sec. 25A of NDPS Act.

(3.) The Appeal in CRL.A.1381/2010 has been filed against the Judgment dtd. 25/8/2010 and Order on Sentence dtd. 3/9/2010 in S.C. No. 125/2008 titled NCB vs. Syed Abu Ala and Ors. vide the Appellant, has been convicted and sentenced to undergo R.I. for 10 years and to pay a fine of Rs.1,00,000.00 for offences punishable under Sec. 29 r/w Sec. 21(c) of NDPS in default S.I. for 1 year.