JOHN KENNEDY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Appeal in C.A. No. 981/95 is directed as against the order dt. 1.11.95 passed by the Special Sessions Judge, Madurai in C.C. No. 265/95 convicting the Appellant accused for an offence under Section 8(c) read with 18 of the N.D.P.S. Act 1985 and sentenced him to undergo Rigorous Imprisonment for 10 years and also to pay a fine of Rs. 1,00,000/ - in default further shall undergo R.I. for three years.

(2.) THE Appeal in C.A. No. 983/95 is directed as against the order dt. 1.11.95 passed by the Special Sessions Judge, Madurai in C.C. No. 264/95 convicting the Appellant/accused for an offence under section 8(c) read with 18 of the N.D.P.S. Act 1985 and sentenced him to undergo rigorous imprisonment for ten years and also to pay a fine of Rs. 1,00,000/ - in default further shall undergo R.I. for three years.

(3.) THE learned Advocate appearing for the Appellants in both the cases is the same and he had also submitted that both the appeals may be heard together and common orders may be passed, to which the learned government Advocate appearing for the respondent had also given his consent. Hence, both the appeals were heard together.