SATNAM SINGH @ SATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of above mentioned two appeals since common questions of law and facts are involved therein, the same are being decided by the instant common order. For the sake of convenience the facts are being taken from CRA-D-1390-DB-2014.

(2.) These appeals have been filed against the conviction and sentence of the appellants, in case FIR No.14 of 17.04.2010 registered under Sections 21, 25, 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and 25 of the Arms Act, at Police Station State Special Operation Cell, Amritsar. Vide judgment and order dated 12/13.12.2013, the appellants were convicted as under:-

(3.) Both the sentences were ordered to be run concurrently.