KUNDANDAS TULSIDAS LALWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of a common judgment and order of the trial Court, they are heard together and disposed off by this common judgment.

(2.) CRIMINAL Appeal No. 684 of 2011 is preferred by the original accused, challenging the judgment and order of the learned Special Judge and 3rd Addl. Sessions Judge, Banaskantha at Palanpur ( for short, 'the trial Court'), Dated : 25.05.2011, whereby, the trial Court convicted the accused for the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985, and sentenced him to undergo rigorous imprisonment for five years and to pay fine of Rs.5,000/ - and in default to undergo further simple imprisonment for six months.

(3.) CRIMINAL Appeal No. 1139 of 2011 is preferred by the appellant -State for enhancement of the sentence imposed by the trial Court vide impugned judgment and order.