MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of the afore-stated two appeals as they arise out of the same First Information Report.

(2.) Mukhtiar Singh and Joginder Singh (appellants) have filed these appeals against the judgment of conviction and the sentence order dated 13.9.2005 passed by the learned Judge, Special Court, Kapurthala, whereby they were convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') and sentenced to undergo rigorous imprisonment for a period of ten years and to pay Rs. 1 lac each, as fine, in default whereof to undergo further rigorous imprisonment for a period of two years.

(3.) It may be mentioned here that Mangal Singh alias Kala, Kashmir Singh and Balwinder Singh (co-accused of the appellants) had absconded and were declared Proclaimed Offenders by the trial Court.