DINESH Vs. STATE OF M P

JUDGEMENT

(1.) The judgment passed in this appeal shall also govern the disposal of connected Criminal Appeal No.99/1997 (Balram v. State of M.P.), since the said appeal has been filed by another accused against the same impugned judgment by which the appellant of this appeal has been convicted.

(2.) Feeling aggrieved by the judgment of conviction and order of sentence dated 3.1.1997 passed by the learned 12th Additional Sessions Judge, Indore in S.T. No. 14/1994 convicting appellant of this appeal as well as appellant of connected appeal under section 8/18 of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "the Act") and thereby sentencing them to suffer ten years rigorous imprisonment and fine of Re.1 lac, in default further RI of 1 year, this appeal and connected appeal has been preferred under section 374(2) of the Code of Criminal Procedure, 1973.

(3.) Learned trial Judge on the basis of the evidence placed on record came to hold that charge under section 8/18 of the Act has been proved against the appellant of this appeal as well as the appellant of connected appeal and eventually convicted both the appellants under section 8/18 of the Act by passing the aforesaid sentence which I have mentioned hereinabove.