KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment, CRA No.S-4002-SB of 2016 and CRA No.S3954 of 2016 shall stand disposed of as both the appeals are arising from the common judgment passed by the learned trial Judge dated 08.09.2016 whereby both the appellants have been convicted under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo imprisonment which is extracted as under:-

(2.) Facts of the case have been noticed by the learned trial Judge are as under:-

(3.) There were three accused including appellants and Surinder Kumar. However, Surinder Kumar has been acquitted, that is how these two appeals have come up for final hearing. Both the appellants are represented by counsel appointed by legal aid.