- (1.) The accused-appellants, five in number, namely (i) Radhulal @ Radheyshyam s/o late Gaurishankar, (ii) Kamlesh Sahu s/o Gokul Prasad Sahu, (iii) Revati Prasad s/o Late Puroshottam Das, (iv) Kalu Singh s/o Late Anar Singh and (v) Surendrapal s/o late Teja Singh were tried by the Court of Special Judge, Narcotic Drugs and Psychotropic Substances Act Cases (Additional Sessions Judge, No.1) Kota, in Special Sessions Case No.16/2006.
(2.) The trial Court, vide its impugned judgment dated 27.05.2008, convicted the accused-appellant, namely Rahdulal @ Radheyshyam for commission of offence punishable under Section 8/18 (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after to be referred as the Act of 1985), and the accused-appellants, namely Kamlesh Sahu, Revati Prasad and Kalu Singh for commission of offence punishable under Sections 8/18 (B) r/w 8/29 of the Act, and sentenced each of them to undergo twelve-years rigorous imprisonment and pay a fine of Rs. One Lakh each, in default thereof to further undergo three years rigorous imprisonment to each.
(3.) The trial Court, however, acquitted accused- appellant, Surendrapal s/o Tejasingh by giving benefit of doubt.;