STATE OF KARNATAKA Vs. LOHI A.S. AND ANOTHER

JUDGEMENT

(1.) Heard the learned Government Pleader.

(2.) The present appeal is preferred by the State seeking enhancement of sentence of the respondents who have been convicted for the offences punishable under Sections 20(a) and 20(b) read with Sec. 20(1) and 20(2) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act). The background is said to be as follows:

(3.) Having pleaded not guilty and having came to be tried, prosecution tendered evidence and the court below had framed the following points for consideration and answered point No. 1 in the affirmative and point No.2 in the negative: