MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order of mine shall dispose of both the above-mentioned appeals as both are arising out of the same FIR. For the sake of brevity, facts are borrowed from CRA-S-2522-SB-2010 titled as 'Manjit Kaur vs. State of Punjab.

(2.) The prayer in the present appeals is to set aside the judgment of conviction and order of sentence dtd. 4/10/2010 passed by learned Special Judge, Ferozepur, whereby the appellants were convicted and sentenced for the offence punishable under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act'), in the case stemming from FIR No.329 dtd. 26/8/2006 registered under Sec. 15 of NDPS Act at Police Station Sadar, Fazilka.

(3.) The appellants were sentenced for keeping in their possession 35 kgs of Poppy Husk, as mentioned below: