NETRAPAL Vs. NCB

JUDGEMENT

(1.) Both the appeals are being disposed of by this common judgment.

(2.) The appellants have been convicted under Sections 20(b) (ii) (C) read with 29 of the NDPS Act by judgment of conviction dated 21.4.2011 passed by the Special Judge, NDPS, Patiala House Courts, New Delhi in Sessions Case No.N 149/08. By order of sentence dated 23.4.2011, the appellants were directed to undergo Rigorous Imprisonment for 10 years and a fine of Rs.1 lakh, in default of which, to further suffer Simple Imprisonment for a period of one year.

(3.) The appellants assail the judgment and order of conviction on the following grounds:-