DEVIJI Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these four appeals arise out of the common judgment and order and as such they have been heard together and are being disposed of by this common judgment.

(2.) These appeals have been directed against the judgment and order dated 19-7-2004 passed by Shri P.K. Shrivastava. Sessions Judge. Muzaffarpur in Trial. No. 18 of 2003/18 of 2004 in N.D.P.S. Case No. 103 of 2000 wherein and whereunder the appellants have been convicted under Section 23 of the N.D.P.S. Act and sentenced to undergo R.I. for 11 years each and further fine of Rs. one lack was imposed on each of the accused under the aforesaid Act and in default thereof they were convicted for further sentence to R.I. for two years each under the aforesaid Act.'

(3.) All the appellants were charged under Section 23 of N.D.P.S. Act for carrying "charas" by Amar Jyoti Bus, the value of which was Rs. 3,00,000/- and on demand by Custom Officer all of them failed to produce any valid document in support of possession, acquisition, importation of the said recovered 10 kg. charas which is in violation of Section 8 of the N.D.P.S. Act, committing an offence under Section 23 of the N.D.P.S. Act.