GANNU AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been preferred by the appellants challenging the judgment and order dated 20.07.2004, passed by the learned Judge, Special Court, Patiala (hereinafter referred to as the trial Court), whereby, they have been convicted for the commission of offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, (for short, 'the Act') and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1,00,000/- each along with default clause.

(2.) The brief facts of the present case as narrated in the opening paragraph of the impugned judgment, are reproduced as under:-

(3.) The learned trial Court, after finding prima facie case against the accused, charged them for commission of offence punishable under sections 15, of the NDPS Act, to which they pleaded guilty and claimed trial.