GURUDEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned Counsel for the parties.

(3.) This appeal has been preferred against the judgment and order dtd. 23/7/2007 of Additional Sessions Judge, Barabanki Fast Track Court No.30 in Crl. Trial No.71/2002 (Crime No.17/2002 under Sec. 8/21 of N.D.P.S. Act); State vs. Gurudeen and in Crl. Trial No.72 of 2002 (Crime No.18/2002 under Sec. 8/21 N.D.P.S. Act); State vs. Nanhkau Loniya both sent from Police Station-G.R.P. Barabanki and tried together as such with conviction by one common judgment dtd. 23/7/2007 awarding one year rigorous imprisonment and Rs.10,000.00 fine to both the appellants in default of payment of fine rigorous imprisonment of three months each.