NARAYANPURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant challenges his conviction and sentence awarded of ten years' rigorous imprisonment with fine of Rs. 1,00,000/- for the offence of Sections 21 and 29, NDPS Act recorded per judgment dated 17-12-1988.

(2.) Heard learned counsel for the appellant and also learned Public Prosecutor.

(3.) The facts alleged as per prosecution appear to be like that in night between 24th and 25 th November, 1987, a vehicle truck No. GTF 3675 being allegedly driven rashly by driver Sohan Singh turned up by side on road near Bachhdau resulting in death of two and injury to some, for which, on report of a passenger Ratna, FIR No. 93/87 was registered at Police Station. Dhorimana, district Barmer at 7 a.m. on 25-11-1987.