SURENDRA SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these criminal appeals arise from the similar questions of facts and law, therefore, these are taken together and decided by a common judgement.

(2.) Counter affidavit filed in Criminal Appeal No.169 of 2005 is taken on record. Misc. application, made therefor, stands disposed of.

(3.) Both the present appeals are preferred by the convicts Surendra Singh Rana and Chait Singh challenging the judgment and order dated 21.09.2005, passed by the learned Special Judge, Uttarkashi, in Special Trial No.11/2003, Case Crime No.120/2003, under Section 8/20 (b) (ii) (B) N.D.P.S. Act, Police Station Maneri, District Uttarkashi and Special Trial No.12/2003, Case Crime No.121/2003, under Section 8/20 (b) (ii) (B) N.D.P.S. Act, Police Station Maneri, District Uttarkashi respectively convicting and sentencing each of the appellants for a period of two and half years rigorous imprisonment and a fine of Rs.5000/- each.