SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these appeals have arisen out of same judgment and also entail common questions of facts and law, therefore, these appeals are being decided by a common judgment.

(2.) The appellants by way of instant appeals have assailed judgment and sentence dtd. 20/12/2016 passed by learned Additional Sessions (Special) Judge, Kullu in Sessions trial No. 32 of 2015, , whereby, appellants have been convicted for commission of offences punishable under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short "the Act") and each of them has been sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs. one lakh and in default of payment of fine to further undergo simple imprisonment for one year.

(3.) Noticeably, before the learned Special Judge, all the appellants had taken a common defence of general denial and were represented by a common counsel(s).