MADAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since these three appeals involve identical issues they are disposed of by this common judgment.

(2.) The appellants and one other person faced trial for alleged commission of offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the Act').

(3.) All the five accused were found guilty of the alleged offence and all of them were sentenced to undergo rigorous imprisonment for a term of 10 years and to pay a fine of Rs. 1 lakh with a default stipulation of a further rigorous imprisonment of 3 months in case of default to pay the fine.