JANKILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Section 374(2) Cr.P.c. against the judgment and order dated 19.12.2002 passed by the learned Special Judge, NDPS Cases, Jhalawar in Sessions Case No. 65/2001 (State v. Jankilal and Ors.) whereby the learned trial court has convicted and sentenced the accused appellants as under:

(2.) For offence under Section 8/17 of the NDPS Act - 10 years R.I. With a fine of Rs. One Lac and in default of payment of fine to further undergo 3 years additional simple imprisonment.

(3.) For offence under Section 8/18 of the NDPS Act - 10 years R.I. With a fine of Rs. One Lac and in default of payment of fine to further undergo 3 years additional simple imprisonment. For offence under Section 8/30 of the NDPS Act - 5 years R.I. With a fine of Rs. 50000/- and in default of payment of fine to further under go 1- 1/2 years Simple imprisonment.