DHANI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) SINCE common question of law and facts is involved in these appeals, therefore, these were taken up together for being disposed of by a common judgment.

(2.) THESE appeals are instituted against the judgment dated 23.2.2013/25.2.2013, rendered by the learned Sessions Judge, Shimla, in Sessions Trial No. 14 -S/7 of 2012, whereby the appellants -accused (hereinafter referred to as accused) who were charged with and tried for offences under Sections 20, 29 & 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter referred to as the ND & PS Act) were convicted and sentenced to undergo rigorous imprisonment for ten years each and to pay a fine of rupees one lac each and in default of payment of fine they were further ordered to undergo rigorous imprisonment for two years each under Section 20 and under Section 29 of the Act, they were sentenced to undergo rigorous imprisonment for ten years each and fine to the tune of rupees one lac each and in default of payment of fine they were further ordered to undergo rigorous imprisonment of two years each.

(3.) THE prosecution has examined as many as 8 witnesses. The accused were also examined under Section 313 Cr.P.C. The accused have denied having committed any offence. Their defence was of complete denial. The learned trial Court convicted and sentenced both the accused, as noticed hereinabove.