MINA PUN Vs. STATE OF U.P.

JUDGEMENT

(1.) The aforesaid both appeals have been preferred by the appellants Mina Magar (Pun) and Indra Bahadur Pun against the judgment and order of conviction and sentence dated 30.5.2017 passed by Additional Sessions Judge/F.T.C.I, Siddharth Nagar, in Special Criminal Case No.10 of 2013 (State v. Indra Bahadur Pun), arising out of Case Crime No.229 of 2013 and Special Criminal Case No.11 of 2013 [State v. Mina Magar (Pun) ] under Section 20(B)(ii)(c) of N.D.P.S. Act, Police Station Dhebrua, District Siddharthnagar, whereby appellants Indra Bahadur Pun and Mina Magar (Pun) were sentenced to ten years' rigorous imprisonment coupled with fine rupees one lakh each with default stipulation to suffer additional two years imprisonment.

(2.) Since both the appeals arise out of one and the same judgment, therefore, the same are being decided by a common judgment.

(3.) Heard Sri Mansoor Ahmad, learned amicus curiae for the appellant Mina Magar (Pun), Smt. Rashmi Srivastava, learned amicus curiae for the appellant Indra Bahadur Pun, Sri Om Narain Tripathi assisted by Subhash Chandra learned A.G.A.s' for the State and perused the record.