RAMESHWAR @ GATTU AND ANR. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment, we shall be disposing of two Criminal Appeal bearing Nos. 154 -DB of 2003 and 265 -DB of 2003, as they arise out of the same impugned judgment dated 12/14.12.2002 passed by Additional Sessions Judge, Fatehabad. However, for the sake of convenience, facts are being extracted from Crl. Appeal No. 154 -DB of 2003.

(2.) THIS is an appeal against the judgment/order dated 12/14.12.2002 of the Additional Sessions Judge, Fatehabad, whereby he convicted appellants Rameshwar @ Gattu, Dashrath and Fridi under Section 15(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act") and sentenced them to undergo rigorous imprisonment for 12 years each and to pay a fine of Rs.one lac each. In default of payment of fine they were ordered to undergo rigorous imprisonment for a period of one year each.

(3.) PROSECUTION , to prove its case, brought into the witness box Constable Jagir Singh (PW1), Constable Om Parkash (PW2), Assistant Sub Inspector Jai Narain (PW3), Head Constable Attar Singh (PW4), Assistant Sub Inspector Jai Singh (PW5), Deputy Superintendent of Police Avtar Singh Bhullar (retired) (PW6) and Sub Inspector/ Investigating Officer, Shamsher Singh (PW7).