LAWS(ALL)-2020-7-56

SATENDRA SINGH Vs. STATE OF U.P.

Decided On July 06, 2020
SATENDRA SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Agni Pal Singh, learned counsel for the appellant, Sri Ravi Prakash Pandey and Sri Ram Adhar Ram, learned A.G.A. appearing for the State.

(2.) Both the aforementioned criminal appeals are being decided by a common judgment and order as these two appeals were heard together and have been filed against one and the same judgment and order dated 29.01.2018 passed by the Trial Court.

(3.) These two appeals have been filed by the accused appellants challenging the judgment and order dated 29.01.2018 passed by learned Special Judge (D.A.A. Act)/Additional Sessions Judge, Etawah in Special Case No. 34 of 2015 (State Vs. Satendra Singh and another) convicting and sentencing the appellant under Section 8 / 20 NDPS Act for ten years' rigorous imprisonment and fine of Rs. 1,00,000/- with default stipulation that in case of non payment of the fine appellant will undergo six months additional rigorous imprisonment.