MUTHU AND Vs. STATE

JUDGEMENT

(1.) Muthu, the second accused was convicted for the offence under Section 8(c) r/w. 21 of the NDPS Act and was sentenced to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs. 1 lakh, in default, to undergo Simple Imprisonment for one year. Challenging the said conviction and sentence, he has filed Criminal Appeal No. 513 of 1998.

(2.) The Intelligence Officer, Narcotics Control Bureau has filed Criminal Appeal No. 1056 of 1998, against the acquittal of one Chella Muthu, respondent herein, A-1 in respect of the charge under Section 8-C read with Sections 21 and 29 of the NDPS Act.

(3.) Since both these appeal arise out of a single case a common judgment is being rendered through this.