SHYAM NARAIN PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) As both these appeals relate to the same occurrence and the impugned judgment, whereby both the appellants have been convicted and sentenced by the learned Sessions Judge, is also the same, both are being decided by a common judgment.

(2.) Aggrieved by the common judgment of conviction dated 18.7.2008, passed by the Additional Sessions Judge, Court No. 3, Kanpur Nagar, in two consolidated sessions trials, S.T. No. 480 of 1994, State Vs. Shyam Narayan and S.T. No. 479 of 1994, State Vs. Prem Shanker, both the appellants, who were found guilty for the offence u/s 20B(ii)C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short NDPS Act) and were sentenced to undergo rigorous imprisonment for 14 years with fine of Rs. One lac on each and in default of payment of fine six months additional rigorous imprisonment, have preferred these appeals.

(3.) Heard Sri Prashant Kumar Singh and Mr. Satya Prakash Srivastava holding brief of Mr. Ashish Srivastava for the appellants as well as Sri Shanti Prakash Patel, learned AGA on behalf of the State. Perused the record.