AJIJUR RAHMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Criminal Appeal No.892/2013 has been preferred by Ajijur Rahman aggrieved by judgment and order dated 23.8.2013 passed by Special Judge, NSPS cases, Ajmer in NDPS Case No.01/2004 whereby appellant has been convicted for offence under Section 8/22 (C) and Section 8/21 (B) of NDPS Act and has been sentenced to 10 years rigorous imprisonment and fine of Rs.1 lac and on non-payment of fine to further undergo two years rigorous imprisonment, for offence under Section 8/22 (C) of NDPS Act and has been sentenced to five years rigorous imprisonment and fine of Rs.1 lac and on non-payment of fine to further undergo two years rigorous imprisonment for offence under Section 8/21 (B) of NDPS Act. It was also ordered that both sentences will run concurrently.

(2.) Criminal Appeal No.856/2006 has been preferred by Roop Kumar Substain Pilley, Shri Peeramani Pilley, Kumar Naini Tambi and Smt.Basanti Pilley aggrieved by judgment and order dated 16.6.2006 passed by Special Judge, NDPS cases, Ajmer in NDPS Case No.01/2004 whereby Roop Kumar Substain Pilley, Shri Peeramani Pilley, Kumar Naini Tambi and Smt.Basanti Pilley have been convicted for offence under Section 8/21 of NDPS Act and all have been sentenced to 15 years rigorous imprisonment and fine of Rs.1 lac and on non-payment of fine to further undergo six months additional rigorous imprisonment.

(3.) Learned Court below has acquitted accused-Ratannam Krishnamurti Chillapa and Radhey Shyam aggrieved by which Union of India has preferred Criminal Appeal No.675/2007.