STATE OF HIMACHAL PRADESH Vs. DINU RAM

JUDGEMENT

(1.) Since both the appeals arise out of the common judgment, the same are taken up together for disposal in order to avoid repetition of evidence.

(2.) The State has come in appeal against the judgment and order dated 12.5.2010 & 1.6.2010, respectively, rendered by the learned Special Judge, Chamba, H.P. in Sessions Trial No. 3 of 2010, whereby the respondent -accused (hereinafter referred to as the accused), who was charged with and tried for offence punishable under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the ND & PS Act), has been convicted and sentenced to undergo imprisonment for five years and to pay fine of Rs. 50,000/ - and in default of payment of fine amount, he was ordered to further undergo imprisonment for one year.

(3.) The appellant -accused has challenged the judgment and order dated 12.5.2010 and 1.6.2010, respectively, rendered by the learned Special Judge, Chamba, H.P. in Sessions trial No. 3 of 2010.