HARBANS LAL, J. - (1.) THIS appeal is directed against the judgment dated 25th September, 1996/order of sentence dated 26th September, 1996 passed by the Court of learned Special Judge, Yamunanagar, Jagadhri, whereby he acquitted Nisha Rani but convicted and sentenced the accused Surinder Kumar, Vinod Kumar and Mukesh Kumar as under : Surinder Kumar, Vinod Kumar and Mukesh Kumar 1. Under section 27(c) of the Drugs and Cosmetics Act, 1940 Rigorous imprisonment for five years and to pay a fine of Rs. 5000/- each and in default of payment of fine, defaulter to further undergo rigorous imprisonment for one year.
(2.) UNDER section 7 of the Essential Commodities Act, 1955 Rigorous imprisonment for three years and to pay a fine of Rs. 1000/- each and in default thereof, defaulter to further undergo rigorous imprisonment for six months. F the Trade and Merchandise Marks Act, 1958 Rigorous imprisonment For a period oF two years each.
(3.) UNDER section 274 of the Indian Penal Code Rigorous imprisonment for a period of six months;