RASHIDA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been preferred under S. 374 of the Cr.P.C. being aggrieved by the judgment dated 28.11.03 passed by the by the Court of Ku. Karuna Trivedi, Special Judge, N.D.P.A.Act, Mandsaur in Special S.T. No.124/97 by which the appellants Rashida and Sikandar have been convicted under Ss. 8/18(B), 8/21(C) and 8/29 of the N.D.P.S.Act (for short the Act) and sentenced to undergo rigorous imprisonment of 12 years along with fine of Rs.1,00,000/- (one lakh) and in default of payment of fine, to undergo R.I. for two years for each offence and under S. 8/25 of the Act, sentenced to undergo rigorous imprisonment of five years along with fine of Rs.50,000/- and in default of payment of fine to undergo rigorous imprisonment of 2 years.

(2.) Co-accused Kalusingh, Sagunbai were also convicted under S. 8/18 (b) and 8/21(c), 8/29 of the Act and sentenced to undergo rigorous imprisonment of 12 years along with fine of Rs.one lakh to each accused and in default to undergo rigorous imprisonment of two years to each accused. Co-accused Mahavir Prasad was declared absconded.

(3.) Cr.A. 1216/03 of Sagunbai was disposed of by judgment dt. 22.9.08 and Cr.A. 130/04 of Kalusingh has been disposed of by judgment dt. 25.9.08.