KEDAR BAI Vs. STATE

JUDGEMENT

(1.) Since the two appeals being appeal No.1214/04 & 1295/2004 filed by (a) Kedar Bai D/o Jagannath @ Baijath and (b) Anoop S/o Ram Swaroop, arise out of a common judgment dated 21.9.2004 passed by learned Special Judge, NDPS Cases, Jhalawar in Sessions case No.10/2003, hence are being decided by a common order.

(2.) Both the accused-appellants Kedar Bai and Anoop have been convicted for offences under Section 8/21 of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as "the Act") and were sentenced with rigorous imprisonment of ten years alongwith fine of Rs.1,00,000/- each in default whereof to further undergo simple imprisonment for three years.

(3.) At the outset, challan had been filed against four accused persons including the present appellants. However, the other two accused namely Pappu and Madanlal were acquitted of the offence under Section 8/21 of 'the Act'.