HET RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both these appeals are the offshoots of impugned judgment, dtd. 18/12/2020, whereby the appellants were convicted, hence the same are being taken up together for disposal.

(2.) The instant appeals have been preferred by the appellants/accused persons/convicts sunder Sec. 374 of the Code of Criminal Procedure against the impugned judgment of conviction, dtd. 18/12/2020, and order of sentence, dated 21. 12.2020, passed by learned Special Judge-IV, Kangra at Dharamshala, District Kangra, H.P., in Sessions Case No. 14-D/VII/2020/2016, whereby the accused persons Sudhir Singh alias Sanju Guleria, Sapna alias Sulekha Guleria were convicted under Sec. 20 read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and accused Het Ram was convicted under Sec. 20 read with Sec. 29 of the NDPS Act and also under Ss. 15, 18 and 20 of the NDPS Act.

(3.) The facts giving rise to the present appeal, as per the prosecution story, can be summarized as under: