VIJAY BISHNOI,J. - (1.) The matter comes up for consideration of application under Section 5 of the Limitation Act with a prayer for condoning the delay of six days in filing the appeal.
(2.) This criminal appeal has been filed on behalf of the State being aggrieved with the judgment dated 9.6.2016 passed by the Addl. Sessions Judge No.1, Nagaur (for short 'the trial court) in Criminal Original Case No. 89/2011 (1067/2014), whereby the trial court while convicting the accused respondent Nos. 1 and 2 for the offence punishable under Section 8 read with Section 15(c) of the (2 of 3) NDPS Act has sentenced them for ten years' rigorous imprisonment and imposed a fine of rupees one lakh each, in default of payment of fine to further undergo one year's rigorous imprisonment.
(3.) The trial court has convicted the respondent No. 3 for the offence punishable under Section 8 read with Section 25 of the NDPS Act and sentenced him for ten years' rigorous imprisonment and imposed a fine of rupees one lakh, in default of payment of fine to further undergo one year's rigorous imprisonment. This appeal is essentially filed by the State with a prayer for enhancement of the sentence of the accused respondents awarded by the trial court.;