GOVIND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Crl. Appeal No. 6775/2006 (Virendra Kumar Vs. State of U.P.)

(2.) The aforesaid appeals filed on behalf of accused-appellants are directed against the judgment and order dated 7th October, 2006, whereby the appellants have been convicted and sentenced as under:-

(3.) Govind, Virendra & Jitendra have been convicted u/s 29 of the N.D.P.S. Act for a period of 10 years R.I. with fine of Rs.1,00,000/- each, in default of payment of fine to undergo further 3 years' additional imprisonment.