RAVI KUMAR AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of three criminal appeals bearing Crl.Appeal Nos.533-DB and 671-DB of 2007 and Crl.Appeal No.990-DB of 2009, titled Ravi Kumar & Anr. Vs. State of Punjab and Mangu Singh Vs. State of Punjab and Juglal Singh @ Bhola Vs. State of Punjab, respectively, as they arise out of common judgment.

(2.) Vide impugned judgment dated 18.04.2007 all the four accused/appellants were convicted and sentenced to undergo rigorous imprisonment for a period of 20 years and to pay a fine of Rs.2 lacs each under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act).

(3.) The case relates to the recovery of 30 bags of poppy husk each bag containing thirty kilograms.