TALVINDER SINGH Vs. STATE

JUDGEMENT

(1.) This is an appeal against the order dated June 6, 1994 passed by the learned Additional Sessions Judge whereby the appellants were convicted under section 20 of the N.D.P.S. Act and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.1,00,000.00 each, and in default of payment of fine to undergo further rigorous imprisonment for a period of one year.

(2.) The facts leading to the appeal are as under :

(3.) Attacking the order of the trial Court, learned counsel for the appellants made the following submissions: