GEETA Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal Appeal No.5622 of 2015 has been filed against the judgment and order dated 31.10.2015 passed by Additional Sessions Judge, Court No.1, Maharaj Ganj in Special Sessions Trial No. 67 of 2011 (State Vs. Geeta) arising out of Case Crime No. 8896 of 2011, P.S. Sonauli whereby accused appellant has been convicted and awarded punishment under Section 8/23 N.D.P.S. Act ( hereinafter referred to as the Act) of 10 years R.I., fine of Rs. 1,000,00/- and in default of payment of fine, one year additional imprisonment.

(2.) The other Criminal Appeal 5623 of 2015 has been filed by accused appellant Sangeeta against the same judgment whereby she has been awarded the same punishment under the same sections.

(3.) The third Criminal Appeal No.5624 of 2015 has been filed by Suneeta Gurung against the same judgment whereby she has also been awarded the same punishment under the same Sections.