NANDU SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the three appeals arise out of and are directed against the judgment and order, dated 31st March, 2007, passed by the Additional District and Sessions Judge IX, Patna in Sessions Case No. 75/02 and, as such, they have been heard together and are being disposed of by this common judgment. In each appeal there is only one appellant.

(2.) APPELLANT Nandu Sharma (Cr. Appeal No. 514/2007) has been convicted and sentenced to undergo simultaneously seven years R.I. and a fine of Rs. 50,000/ - and in default whereof to undergo six months R.I. for committing the offences punishable under Section 21(b) of Narcotics Drugs and Psychotropic Substances Act 1985 (for short NDPS Act) and 25 of the NDPS Act. The appellant, Krishna Bhagwan Sharma (Cr. Appeal No. 516/2007) and appellant Ram Babu Sharma (Cr. Appeal No. 515/2007) have been found guilty and each of them sentenced simultaneously to undergo R.I. for ten years and were imposed a fine of Rs. one lac and in default whereof to undergo one year R.I. for committing the offences punishable under Section 21(c) and 25 of NDPS Act.

(3.) BACK ground facts in a nutshell are as follows: