YINUSA OLERUALOJE Vs. R.N. KAKKAR

JUDGEMENT

(1.) THE Appellants nos.1 and 2 have challenged the order of conviction and sentence passed against them by the learned Additional Sessions Judge, Greater Bombay in NDPS Sessions Case No.25 of 1988 on 26-10-1994. By the impugned order the conviction and sentence recorded against the Appellant nos.1 and 2 who are hereinafter referred to as accused nos.1 and 2 is as below -

(2.) THE accused no.1 is convicted under Section 21 r/w 8(c) of N.D.P.S. Act and sentenced to suffer r/i for 10 years and to pay a fine of Rs.1,000,00 (One lac). In default he has to suffer further RI for two years.

(3.) BOTH the accused are convicted for the offence punishable u/s 23 r/w 28 and 8(c) of N.D.P.S. Act and each of them is sentenced to suffer RI for 10 years and to pay a fine of Rs.1,000,00/- (One lakh), in default to suffer further RI for two years.