SAKUNTHALA Vs. STATE

JUDGEMENT

(1.) These appeals could be disposed of by a common judgment, as the question of law raised in all these appeals is the same.

(2.) The facts in C.A. No. 32 of 1993 are as follows :-Sakunthala, the appellant herein was found in possession of 15 kgs. of Ganja in her house and a case was registered against her under S. 20(b)(i) of N.D.P.S. Act. In this case, she was convicted for the said offence and sentenced to undergo S.I. for one year and to pay a fine of Rs. 100/-, in default to undergo S.I. for one month.

(3.) The facts in C.A. No. 33 of 1993 :- Kullan, the appellant herein was found in possession of 15 kgs. of Ganja in his house and the case was filed against him under S. 20(b)(i) of the N.D.P.S. Act. In this case, he was convicted for the said offence and sentenced to undergo R.I. for one year and to pay a fine of Rs. 100/-, in default, to undergo S.I. for one month.