BALWINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant appeal has been preferred by appellants Balwinder Singh and Prakash Singh (hereinafter referred to as the "accused persons" in short), against the judgment dated 21.07.2016, passed by learned Special Judge (III), Mandi, District Mandi, H.P., in Trial No.37 of 2015, titled State of Himachal Pradesh versus Balvinder Singh and Another, whereby both the accused persons were convicted for the offence punishable under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "Act" in short) and sentenced to undergo rigorous imprisonment for ten years each, alongwith fine of Rs.1,00,000/- each and in default of payment of fine, the convicts have to further undergo simple imprisonment for two years.

(2.) Prosecution Case:

(3.) Aggrieved against the judgment of conviction, instant appeal has been preferred.