Mahendra Dayal, J. - (1.) (Crl. Misc. Application No.118412 of 2013)
(2.) Heard learned counsel for the appellant no.2 and Sri Ishan Baghel holding brief of Sri I.B.Singh, learned Senior Advocate appearing on behalf of the Union of India.
(3.) The appellant no.2 Pawan Kumar along with appellant no.1 have been convicted by the Additional Sessions Judge, Court No.8, Lucknow in Criminal Case No.128 of 2010, whereby the appellants have been convicted under Section 20 (b) (II) (c) of Narcotic Drugs and Psychotropic substance Act and have been sentenced to undergo rigorous imprisonment of 14 years. Apart from the above, a fine of Rs.2,00,000/- each has also been imposed upon them.;