SMT. PRAMILA Vs. STATE OF U.P.

JUDGEMENT

(1.) This Criminal appeal is preferred by Smt. Pramila, wife of Gagan Dev Mahto against the judgement and order dated 19/20.09.2014 passed by Additional Session Judge, Court No. 1 Maharajganj, in Special Case No. 18 of 2011, State vs. Smt. Pramila , in Crime No. 1751 of 2010, under section 8 / 20 / 23 N.D.P.S. Act, Police Station Thuthibari, District- Maharajganj.

(2.) As special case no. 18 of 2011, State vs. Smt. Pramila , arising out of Crime No. 1751 of 2010 and Special Case No. 17 of 2011, State vs. Smt. Geeta Devi , arising out of Crime No. 1750 of 2010, under section 8 / 20 / 23 N.D.P.S. Act, Police Station Thuthibari, District- Maharajganj are related to the same recovery memo and the same occurrence, therefore, these both special cases were consolidated by the lower Court and are decided by the single impugned order and judgement dated 19/20.09.2014.

(3.) This appeal is preferred only by Smt. Pramila who is the accused in special case no. 18 of 2011, State vs. Smt. Pramila . By this impugned order and judgement dated 19/20.09.2014, appellant Smt. Pramila has been convicted in special case no. 18 of 2011, Crime no. 1751 of 2010, under section 8 / 20 / 23 N.D.P.S., Act and is punished with the rigorous imprisonment of 10 years along with the fine of Rs. 1,00,000/-. In default of the payment of fine, she is ordered to under go the additional imprisonment for one year.