KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Appeal No. 540-SB of 2002 has been preferred by Karnail Singh son of Bir Singh, Mohinder Singh and Ginder Singh, both sons of Nihal Singh, all residents of village Bajigar, Dhuri, District Sangrur.

(2.) Criminal Appeal No. 733-SB of 2002 has been instituted by Manphul Singh son of Hira Lal, resident of village Ahwan, Police Station and District Fatehabad, Haryana, and Kundan Singh son of Lakhan Thakur, resident of Dehradun, Uttar Pradesh, whereas Criminal Appeal No. 26-SB of 2003 has been instituted by Shiv Kumar son of Bhagwan Dass, resident of House No. 54, Aligarh, Uttar Pradesh.

(3.) All the appellants were found guilty of offence under Section 15 of the Narcotics and Psychotropic Substances Act, 1985 (hereinafter referred to as "1985 Act") by the Court of Judge, Special Court, Sangrur, vide judgment dated 14.3.2002. Vide separate order passed on the same date, they were sentenced to undergo rigorous imprisonment for a period of ten years each and to pay a fine of Rs. 1,00,000/- each, in default whereof to further undergo rigorous imprisonment for a period of two years each.