NUKTA PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These Two Criminal Appeals have been filed against the judgment dtd. 4/9/2008, passed by learned Special Sessions Judge, Champawat in Special Sessions Trial No.03 of 2004, "State vs. Nukta Prasad", and in Special Sessions Trial No.04 of 2004, "State vs. Manoj Kumar.

(2.) Appellant - Nukta Prasad has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.1,00,000.00 (Rupees One Lakh) for the offence under Sec. 8 read with Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985') and in default of which, he has been directed to undergo further imprisonment for a period of two years in Special Sessions Trial No.03 of 2004.

(3.) Appellant - Manoj Kumar has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.1,00,000.00 (Rupees One Lakh) for the offence under Sec. 8 read with Sec. 20 of the Act, 1985, and, in default of payment of fine, he has been directed to undergo additional imprisonment for a period of two years in Special Sessions Trial No.04 of 2004.