AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted for offence under Sec. 8/20 (b) (ii) C of the N.D.P.S. Act vide judgment dtd. 5/8/2022 passed by learned Special Judge, N.D.P.S. Act Cases, Kota in Sessions Case No. 27/2020 and sentenced them to undergo 14 years' RI with fine of Rs.1,50,000.00 each. In default of payment of fine, the appellants have been sentenced to undergo three year's additional rigorous imprisonment.

(2.) The appellants herein herein have preferred these two separate criminal appeals under Sec. 374(2) Cr.P.C. challenging their conviction and sentence, as mentioned above.

(3.) Learned Counsel for the appellants submits that he wants to argue the appeal finally. Learned Public Prosecutor is also ready to argue the matter finally. Thus, the appeal is heard finally. The application for suspension of sentence is therefore, disposed of.