MOHAMMAD RASHAD Vs. INSPECTOR OF CUSTOMS

JUDGEMENT

(1.) The instant appeal is preferred by Mohammad Rashad son of Yasin Muhammad, Nasreen Akhtar and Jamir @ Manu aga inst the judgment of conviction and order of sentence dated 16.10.201 0 passed by the Additional Session Judge, Amritsar, vide which appe llants namely Mohammad Rashad and Nasreen Akhtar were convicted f or the offences punishable under Sections 21, 23 & 29 of the Narcot ic Drugs & Psychotropic Substances Act, 1985 (hereinafter call ed as 'the Act') and sentenced to undergo rigorous imprisonment for a pe riod of 15 years and to pay a fine of Rs.1,50,000/- on each count, whereas appellant Jamir @ Manu was convicted for an offence punishable under Secti on 29 of the Act and sentenced to undergo rigorous imprisonment for a pe riod of 15 years and to pay a fine of Rs.1,50,000/-. In default of payment of fine, the appellants were ordered to undergo further rigorous imprisonme nt for a period of one year.

(2.) It has come on record that one of the appellants na mely Nasreen Akhtar has preferred separate appeal bearing CRA No .527-DB of 2011.

(3.) Since the said appellant has already filed the pres ent appeal along with other co-accused, therefore, no separate orders are calle d for in CRA No.527-DB of 2011.