HARIGOPAL MAURYA Vs. STATE OF M P

JUDGEMENT

(1.) These appeals are interlinked as preferred against a common judgment dated 24/11/2009 passed by Special Judge (under Narcotic Drugs and Psychotropic Substances) Act, 1985 [for short 'the Act'] in Special Case No.13/08, whereby each one of the appellants was convicted under Section 8 read with 20(b)(ii)(B) of the Act and sentenced to undergo R.I. for 8 years and to pay fine of Rs.1,00,000/- and in default, to suffer R.I. for 1 year.

(2.) For the sake of convenience, the appellants shall be referred to by their respective names only.

(3.) Prosecution story, in short, may be narrated thus -