PUSHPENDRA TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL the three appeals are related with the common judgment dated 11.3.2011 passed by the Special Judge under the Narcotic Drugs & Psychotropic Substance Act, 1985 (hereinafter referred to as 'the N.D.P.S. Act') in Special Case No.21/08 therefore, decided by a common judgment.

(2.) THE appellants have preferred these appeals against the aforesaid judgment, whereby they were convicted for the offences punishable under Sections 20(b)(ii)(C) read with Section 8(c) and Section 29(1) of the N.D.P.S. Act and sentenced for ten years R.I. with fine of Rs.1,00,000.00 and one year R.I. in default of payment of fine.

(3.) LEARNED Special Judge after considering the evidence adduced by both the parties, convicted the appellants for the offence punishable under Sections 8-C/20(b)(ii)(C) and Section 29(1) of the N.D.P.S. Act and sentenced them as mentioned above.