RINKU AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificates of appellants, filed in Court today, are taken on record.

(2.) Present criminal appeal has been preferred by the appellants against judgment of conviction and order of sentence dated 11.03.2015 passed by the Judge Special Court, Patiala, whereby appellants have been convicted for the offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 5000/- each, in default, to further undergo rigorous imprisonment for a period of two months each.

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Court below and in view of the ultimate prayer of the appellant seeking reduction in sentence.