RAJDEO SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) As both the appeals arise out of the same judgment of conviction and order of sentence, they have been heard together and are being disposed of by this common judgment.

(3.) The appellants have been convicted under Sec. 22(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act (for short "the Act") and sentenced, under judgment and order dated 20.04.2015 and 24.04.2015 respectively, to undergo rigorous imprisonment for ten years each and to pay a fine of Rs. 1,00,000/ - and in default of payment of fine they shall further undergo simple imprisonment for six months each.