PAPPI ALIAS ABDUL RASHID Vs. STATE

JUDGEMENT

(1.) Both the appeals arise out of the same judgment and, as such, they were heard together and are being disposed of by this common judgment.

(2.) By way of appeal No. 605/2003, accused/appellant Pappi @ Abdul Radhid assailed the judgment dated 7.4.2003 passed by the Special Judge, NDPS Cases, Kota in Sessions case No. 27/2001 whereby he was convicted for offence under Section 8/21 (C) of the Narcotic Drugs and Psychotropic Substances Act (for short as "the NDPS Act") and sentenced to 10 years' rigorous imprisonment and fine of Rs. 1,00,000/- in default whereof to further undergo six month's rigorous imprisonment.

(3.) The State of Rajasthan has, by way of its appeal No. 613/2007, challenged the impugned judgment whereby other four accused/respondents namely Kamil S/o Shehjad, Sheru Khan S/o Aziz Khan, Prahlad S/o Ramniwas and Bhupendra S/o Khemraj were acquitted of the offences under Sections 8/21 and 8/29 of "the NDPS Act".