HARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in both these appeals, therefore these are taken up together and disposed of by a common judgment.

(2.) These appeals arise out of the judgment and order dated 21.08.2018 and 24.08.2018 rendered by the learned Special Judge, Panipat, in NDPS Case No.10 of 2017 whereby appellant Amit Kumar was charged with and tried for offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act") and appellant Hardeep Singh @ Deepa along with co-accused Harvel Singh, Gurmeet Singh @ Ladi and Ranjit Singh @ Sethi were charged with and tried for offence punishable under Section 21 read with Section 29 of the NDPS Act.

(3.) Appellant Amit Kumar was convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.10,000/- and in default of payment of fine to further undergo simple imprisonment for a period of two months for the offence punishable under Section 21(b) of the NDPS Act. Appellant Hardeep Singh @ Deepa was convicted and sentenced to undergo rigorous imprisonment for a period of 15 years and to pay fine of Rs.1,50,000/- and in default of payment of fine to further undergo simple imprisonment for a period of two years for the offence punishable under Section 21(c) of the NDPS Act. Co-accused Gurmeet Singh @ Ladi and Ranjit Singh @ Sethi were acquitted whereas co-accused Harvel Singh had died during the course of trial.