H.S. Madaan, J. - (1.) Vide this judgment, we propose to dispose of two criminal appeals, one bearing CRA-D-955-DB of 2013 filed by Raj Kumar @ Raju and Surinder Pal Singh accused and the second bearing CRA-D-798-DB of 2014 filed by Surinder Kumar Khanna accused, all of them having been convicted and sentenced by the Judge, Special Court, Hoshiarpur, vide judgment dated 24.04.2013 as follows:-
(2.) Name of Convict Offence under Section(s) Sentence Awarded Raj Kumar @ Raju 21(c) of the NDPS Act To undergo rigorous imprisonment for a period of 12 years and to pay a fine of '1 lac. In default of payment of fine, to further undergo rigorous imprisonment for three years. Surinder Pal Singh 21 (c) of the NDPS Act To undergo rigorous imprisonment for a period of 12 years and to pay a fine of '1 lac. In default of payment of fine, to further undergo rigorous imprisonment for three years. Surinder Kumar Khanna 21 (c) read with Section 29 of the NDPS Act To undergo rigorous imprisonment for a period of 12 years and to pay a fine of '1 lac. In default of payment of fine, to further undergo rigorous imprisonment for three years.
(3.) The accused, who are appellants before this Court, pray that the appeals be accepted, the impugned judgment of conviction and sentence be set aside and they be acquitted of the charges framed against them.;