REGENT COMPUTRONICS PVT. LTD.

HARBANS LAL MALHOTRA Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF PUNJAB V. BALBIR SINGH [REFERRED]
STATE OF PUNJAB V. BALBIR SINGH [REFERRED]
EBANEZER ADEBAYA ALIAS MONDAY OBTOR V. B.S. RAWAT,COLLECTOR OF CUSTOMS R&I NEW DELHI [REFERRED]
OM PARKASH V. STATE OF HARYANA AND OTHERS [REFERRED]
RAGHBIR SINGH V. STATE OF HARYANA [REFERRED]
STATE OF PUNJAB V. OM PARKASH [REFERRED]
NEM CHAND V. THE STATE OF HARYANA [REFERRED]
SAIYAD MOHAMMAD SAIYAD UMAR SAIYAD VS. STATE OF GUJARAT [REFERRED]
SURINDER KUMAR BATRA VS. STATE OF PUNJAB [REFERRED]
SOM NATH S O RAMJI DASS VS. STATE OF HARYANA [REFERRED]
ROOP SINGH VS. STATE OF PUNJAB [REFERRED]
RAJ KUMAR VS. STATE OF HARYANA [REFERRED]
JANG SINGH VS. STATE OF HARYANA [REFERRED]

JUDGEMENT

(1.) This judgment will dispose of Criminal Appeal No. 221-SB of 1998 titled Harbans Lal Malhotra v. State of Punjab and Criminal Appeal No. 232-SB of 1998 titled as Jeevan Lata and another v. State of Punjab as these arise out of the same judgment.

(2.) Through a lengthy judgment and order dated 9.3.1998 the Additional Sessions Judge, Fatehgarh Sahib convicted appellants Jeevan Lata and her daughter Poonam and Shri Harbans Lal Malhotra under Section 21 of the N.D.P.S. Act and sentenced each one of them to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1 lac. In default of payment of fine, each one of them was directed to undergo further rigorous imprisonment for one year.

(3.) The facts of the case can be stated in the following manner :

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HARBANS LAL MALHOTRA Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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