JATINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE above titled appeals are arising from the same judgment of conviction and sentence passed by the learned trial Court in Sessions Trial No. 18 -S/7 of 2008 decided on 25.6.2010/ 3.7.2010, hence taken up together for its decision.

(2.) THE appellants hereinafter to be referred as 'the accused persons ' were convicted by the learned trial Court for the offence punishable under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in short 'the Act ', for allegedly keeping in their possession 510 grams of Opium, hence sentenced to undergo rigorous imprisonment for a period of 2 1/2 years each and also to pay a fine of Rs.25,000/ - each with the default clause. The benefit of Section 428 Cr.P.C. was also accorded, hence the challenge is made by means of the present appeals.

(3.) AFTER recording the statements of the witnesses and completing the challan, it was presented in the Court for the trial of the accused persons. They were accordingly, charge -sheeted, tried and convicted for the said offence as aforesaid, hence the present appeal.