Lisa Gill, J. - (1.) - This judgment shall dispose of Criminal Appeal No. D-1222- DB of 2014 (Choudhary Gulam Rasool and another v. State of Punjab) , Criminal Appeal No. S-3161-SB of 2014 (Akhtar Rasool v. State of Punjab) ,
(2.) The appellants Choudhary Gulam Rasool and Masood Ahmed in Criminal Appeal No. D-1222-DB of 2014 have been convicted and sentenced to undergo rigorous imprisonment for 20 years and a fine of Rs. 2 lacs and in default of fine to further undergo rigorous imprisonment for 2 years for the offence punishable under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act').
(3.) Criminal Appeal No. S-3161-SB of 2014 has been preferred by Akhtar Rasool son of Gulam Rasool (accused) challenging the confiscation of Car bearing Registration No. JMU(T) AB-3142, Make Maruti SX4 VDI from which the recovery of narcotics was effected.;