NAGENDER SINGH @ NEGI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these appeals have been filed by the appellants for challenging the impugned judgments and orders dated 15.02.2006 and 21.02.2006 passed by the court below, hence these are taken up together and decided by this common judgment.

(2.) Criminal Appeal No. 45 of 2006 is directed against judgment and order dated 21.02.2006 passed by the Special Judge, Uttarkashi in Special Trial No. 6 of 2003 whereby appellant was found guilty for the offence punishable under Section 8 read with 20 (b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act"?) and was sentenced to undergo ten years rigorous imprisonment and to pay fine of Rs.1,00,000/- and in default of making payment of fine, to undergo additional imprisonment of three years.

(3.) Criminal Appeal No. 30 of 2006 is directed against judgment and order dated 15.02.2006 passed by the Special Judge, Uttarkashi in Special Trial No. 5 of 2003 whereby appellant was found guilty for the offence punishable under Section 8 read with 20 (b) (ii) (C) of the Act and was sentenced to undergo ten years rigorous imprisonment and to pay fine of Rs.1,00,000/-and in default of making payment of fine, to undergo additional imprisonment of three years.