PANKAJ BHANDARI,J. - (1.) Appellants Taufiq Ali @ Naresh, Roshan Singh, Sandeep Singh @ Dharmendra Singh and Joginder @ Jasvinder Singh have preferred separate appeals aggrieved by judgment and order dated 24.06.2016 passed by Special Judge, NDPS Cases, Jaipur Metropolitan in Sessions Case No.30/2011 (CIS No.0000008/2014) whereby all accused-appellants have been convicted under Section 8/15 of the NDPS Act and sentence ten years of rigorous imprisonment and fine of Rs.one lac has been imposed on each of them. On non payment of fine, the appellants have been directed to undergo additional one year rigorous imprisonment. Accused-appellants Sandeep Singh @ Dharmendra Singh, Joginder @ Jasvinder Singh and Taufiq Ali @ Naresh each has also been convicted under Sections 471 and 474 I.P.C. and sentence for two years and fine of Rs.2,000/- has been imposed for each of the offences under the Indian Penal Code. On non payment of fine, the appellants have been directed to undergo additional two months simple imprisonment.
(2.) State has also preferred Criminal Appeal aggrieved by the judgment and order and only prayer made in the appeal is that the sentence imposed be enhanced.
(3.) S.B. Criminal Misc. Petition No.945/2017 has been preferred by Taufiq Ali @ Naresh aggrieved by order dated 24.1.2017 passed by Special Judge, NDPS Act Cases, Jaipur whereby the Court below has directed that vehicle Fortuner Car bearing registration No.DL-1T-AD 3976 be confiscated and auctioned.;