(1.) BY this common order, both the appeals viz. Criminal Appeal No. 2144 -SB of 2005, preferred by Darshan Kumar and Criminal Appeal No. 31 -SB of 2006, preferred by Tarsem Singh, shall be decided together.
(2.) APPELLANTS Darshan Kumar and Tarsem Singh were tried by the Court of Additional Sessions Judge, Sirsa, in case FIR No. 61 dated 20.3.2002, registered at Police Station Sadar, Sirsa, under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act").
(3.) IN the appeals, both the Appellants have assailed their conviction and sentence. The charge framed against them, on 26.10.2002, stated that on 20.3.2002, in the area of Dhani Kirpal Singh, District Sirsa, they were found in possession of 40 Kgs. of poppy straw contained in two gunny bags. According to learned Counsel for the Appellants, each Appellant has been held guilty as 20 Kgs. each of poppy husk was recovered from them. Before the submissions, made by learned Counsel for the Appellants are appreciated, it will be necessary to take notice of the brief facts.