RINKU @ NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, all the four appeals are decided together. Criminal Appeal No. 1416-SB of 2003 has been preferred by Rinku @ Narender Kumar, Criminal Appeal No. 1523-SB of 2003 has been preferred by Sandeep, Criminal Appeal No. 1665-SB of 2003 has been preferred by Dariya Singh and Criminal Appeal No. 1779-SB of 2003 has been preferred by Vinod Kumar. All the four appellants have been convicted vide impugned judgment dated 16.7.2003 rendered by the Additional Sessions Judge, Sirsa. Vide order dated 17.7.2003, the appellants were sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- each. In default of payment of fine, they were ordered to undergo further rigorous imprisonment for two years.

(2.) These four appellants were named as accused in case FIR No. 48 dated 18.6.2001 registered at Police Station Baragudha under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as, 'the Act'). Their co-accused Mukesh Kumar brother of Vinod Kumar appellant was acquitted. Another co-accused Shish Pal @ Pala Ram was declared as proclaimed offender. He was lateron apprehended and convicted vide separate judgment dated 14.8.2003.

(3.) Shish Pal @ Pala Ram filed Criminal Appeal No. 1548-SB of 2003. That shall be decided separately as the evidence in that appeal is different.