SARWAN KUMAR AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Custody certificate of applicant-Sarwan Kumar (appellant No. 1) filed in Court today is taken on record.

(3.) The applicant-appellant has been convicted for the offence under Section 15 of the NDPS Act and sentenced to undergo rigorous imprisonment for ten years; besides, to pay a fine of Rs. 1 Lac and in default of payment of fine to undergo rigorous imprisonment for one year. He has also been sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine to undergo rigorous imprisonment for one month for the offence under Section 468 IPC. Besides, he has been sentenced to undergo one year rigorous imprisonment for the offence under Section 471 IPC. All the sentences have been ordered to run concurrently.