GURDEEP @ DEEPA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two appeals, bearing CRA-S-1505-SB-2007 and CRA-S-1665-SB-2007, filed by the appellant, Gurdeep @ Deepa.

(2.) Criminal appeal, bearing No. CRA-S-1505-SB-2007, has arisen out of FIR No. 21, dated 9.1.2004, which was registered against the appellant at Police Station, Sadar, Tohana, District Fatehabad, for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the Act'), for having in possession one quintal and twenty kilograms of poppy husk. Vide the judgment of conviction dated 11.5.2007 and the order of sentence dated 12.5.2007, passed by the learned Additional Sessions Judge, Fatehabad, the appellant was held guilty and ordered to undergo rigorous imprisonment for ten years, besides payment of fine of Rs. 1,00,000/- and in default to undergo further rigorous imprisonment for one year.

(3.) Criminal appeal, bearing No. CRA-S-1665-SB-2007, has arisen out of FIR No. 24, dated 12.1.2004, which was registered against the appellant at Police Station, Sadar, Tohana, District Fatehabad, for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the Act'), for having in possession thirty-five kilograms of poppy husk. Vide the judgment of conviction dated 11.5.2007 and the order of sentence dated 12.5.2007, passed by the learned Additional Sessions Judge, Fatehabad, the appellant was held guilty and ordered to undergo rigorous imprisonment for four years besides payment of fine of Rs. 10,000/-, and in default to undergo further rigorous imprisonment for six months.