HARNAM SINGH @ NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common judgment, we are disposing of three criminal appeals i.e. Crl. Appeal No. 113 -DB of 2000, instituted by Harnam Singh @ Nimma, Crl. Appeal No. 123 -DB of 2000, instituted by Jagga Singh @ Jaggu and Crl. Appeal No. 237 -DB of 2000, instituted by Sukhdev Singh @ Sukha and Nirbhay Singh, as all these appeals have been preferred against same judgment and order dated 20.01.2000 of learned Additional Sessions Judge/Judge, Special Court, Mansa, whereby all the four appellants stand convicted under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short - the Act) and sentenced to undergo rigorous imprisonment for 12 years each and to pay fine of Rs. 1,00,000/ - each and in default of payment of fine, to undergo further rigorous imprisonment for two years each.

(2.) PROSECUTION case, in brief, is as under:

(3.) THE accused in their statements under Section 313 of the Code of Criminal Procedure (in short - the Cr.P.C.) denied all the incriminating circumstances appearing against them in the prosecution evidence and claimed to be innocent. They did not lead any evidence in their defence. We have heard learned Counsel for the appellants and also perused the case file with their assistance.