BAIJNATH PRASAD SAH KANOO Vs. UNION OF INDIA

JUDGEMENT

(1.) The above criminal appeals are connected with each other and for the sake of convenience and in order to avoid multiplicity and repetition of the consideration of arguments, appreciation of evidence and recording of reasoning, are being disposed of by this common order.

(2.) Heard Shri Pal Singh Yadav, learned counsel for the appellant - Baijnath Prasad Sah Kanoo in Criminal Appeal No.3162 of 2023, Shri Shakti Kumar Verma, learned counsel for the appellant - Chandrashekhar Prasad Sah in Criminal Appeal No.2986 of 2023, Shri Apoorva Jyoti, learned counsel for the appellant - Pankaj Kumar in Criminal Appeal No.529 of 2024 as well as Shri Digvijay Nath Dubey, learned counsel appearing for the D.R.I. and perused the record.

(3.) Above mentioned criminal appeals have been preferred by the appellants namely Baijnath Prasad Sah Kanoo, Chandashekhar Prasad Sah and Pankaj Kumar against the judgment and order dtd. 25/8/2023 passed by the Additional District and Sessions Judge, Court No.11/Special Judge, N.D.P.S. Act, Lucknow in Criminal Case No.568 of 2017 (Union of India vs. Chandrashekhar Prasad Sah and 3 Others) arising out of D.R.I. Criminal Case No.01 of 2017, under Sec. 8(c)/20(b)(ii)(c)/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as N.D.P.S. Act), Police Station D.R.I. Lucknow, District Lucknow, whereby the appellants were convicted for the offence under Sec. 8(c)/20(b)(ii)(c)/25 of the N.D.P.S. Act and were sentenced to undergo for ten years rigorous imprisonment along with fine of Rs.1,00,000.00 each with default clause.