NAZIR AHMAD Vs. STATE

JUDGEMENT

(1.) Appellants in Criminal Appeal no.12/2013, namely, Nazir Ahmad and Abdul Aziz, have been convicted for commission of offence punishable under Sec. 8/20 NDPS Act and in terms of judgement dtd. 30/5/2013, passed by learned Additional Sessions Judge, Udhampur, they have been awarded ten years rigorous imprisonment with fine of Rs.1,00,000.00 each and in default whereof they shall undergo a further imprisonment of two years.

(2.) The judgment and order, convicting and sentencing the appellants, is questioned in the instant appeal on various grounds made mention of therein.

(3.) Likewise, appellant in Criminal Appeal no.17/2013, namely, Mohammad Amin Reshi, being accused no.2 in case FIR no.190/2011, has been sentenced to rigorous imprisonment of 10 years and a fine of Rs.50,000.00 for commission of offences under Sec. 8/20 (B) and to a further rigorous imprisonment of 10 years for commission of offence under Sec. 29 NDPS Act and a fine of Rs.50,000.00 and sentences in both cases run concurrently. Appellant, Mohammad Amin Reshi, has been so convicted and sentenced in terms of judgement dtd. 14/8/2013.