GOVIND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arwind Kumar, learned counsel for the Appellant in Criminal Appeal (D.B.) No. 758 of 2016, Mr. Amit Kr. Choubey, learned counsel for the Appellant in Criminal Appeal (D.B.) No. 1153 of 2016 and opposed by Mrs. Nehala Sharmin, learned A.P.P. for the State.

(2.) Since both these appeals arise out of a common judgment and order of conviction and sentence the same are being disposed of by this common order.

(3.) These appeals are directed against the judgment of conviction dtd. 16/7/2016 and order of sentence dtd. 20/7/2016 passed by Sri Anil Kumar Mishra, learned Additional Sessions Judge-XIV, Hazaribag in G.R. Case No. 33 of 2010, whereby and whereunder the Appellants have been convicted for the offences punishable u/s 17 and 22 of the Narcotic Drugs and Psychotropic Substances Act (in short NDPS Act) and have been sentenced to undergo R.I. for 10 years along with a fine of Rs.1,00,000.00 for the offence u/s 17 of the NDPS Act and R.I. for 10 years along with a fine of Rs.1,00,000.00 for the offence u/s 22 of the NDPS Act. Both the sentences are to run concurrently and in case of default in payment of fine they are to undergo R.I. for a further period of six months.