NARASIMHAN Vs. CENTRAL REP

JUDGEMENT

(1.) This judgment shall govern the three appeals in C.A.Nos.183, 199 and 211 of 2000.

(2.) The learned Counsel for the appellants 2 to 4 in C.A.183/00 would represent that the Senior Counsel Mr.B.Kumar is in abroad, and hence, the case has got to be adjourned. The Court is not inclined to grant adjournment, since the accused is in jail.

(3.) The appellants in all the three appeals who stood charged and tried under S.8(c) r/w 29 and 22 of N.D.P.S. Act and convicted under those provisions and sentenced to undergo R.I. for 10 years and also to pay a fine of Rs.1,00,000/- each and in default of payment of fine to undergo 2 years R.I. have brought forth these appeals.