GURDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this Judgment, I shall be disposing of two appeals i.e. Criminal Appeal No. 150-SB of 1990 Gurdip Singh v. State of Punjab and Criminal Appeal No. 159-SB of 1990 Mohammad Ahmed v. State of Punjab, as both are arising out of one and the same impugned judgment of learned Additional Sessions Judge, Ludhiana dated 3.5.2003.

(2.) BOTH the appellants have been convicted under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short to be referred as 'the Act') and have been sentenced to undergo RI for ten years and to pay a fine of Rs. 1 lac, in default of payment of fine to further undergo RI for three years each.

(3.) AFTER investigation both the appellants were challaned. They were charged under section 15 of the Act.