HEMANT KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the State.

(2.) Both these appeals have been heard together and are being disposed off by this common judgment as they arise out of same judgment order of conviction and sentence, recorded by the Additional District and Sessions Judge, I, East Champaran at Motihari, in N.D.P.S. Case No. 101 of 2011.

(3.) The appellants have been convicted under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985, and sentenced to undergo rigorous imprisonment for ten years and a fine of rupees one lakh and for non-payment of fine to undergo rigorous imprisonment for one year.