PANKAJ BHANDARI,J. - (1.) Appellants Ajaruddin, Alam Khan and Izrial @ Lala have preferred separate appeals aggrieved by judgment and order dated 20.03.2013 passed by Additional Sessions Judge No.1 Deeg, District Bharatpur in Sessions Case No. 21/2012 whereby the trial Court has convicted the appellant Ajaruddin and Izrail under Section 8/15 of the NDPS Act and Alam Khan under section 29 of the NDPS Act and has imposed sentence of 10 years rigorous imprisonment and fine of Rs. 1 lac on non-payment of fine to further undergo one year rigorous imprisonment to each of the accused appellant.
(2.) Appellant, Suresh Kumar has preferred appeal aggrieved by judgment and order dated 23.07.2014 passed by Additional Sessions Judge No.1 Deeg, District Bharatpur in Sessions case No. 81/2012 (original case No. 21/2012) whereby appellant Suresh Kumar has been convicted under Section 8/25 of the NDPS Act and the Court has imposed sentence of 10 years rigorous imprisonment and fine of Rs. 1 lac and on non payment of fine, the appellant, Suresh Kumar is directed to undergo one year rigorous imprisonment.
(3.) Briefly stated the facts of the case are that truck canter bearing Registration No. HR-56-A-1161 was stopped by the police at Sikri Road on 20.11.2011 and 40 bags of poppy husk was seized, each bag is stated to be containing 20 kg of poppy husk, they were mixed at the spot. Sample and control sample of 1 kg each was prepared after mixing the contents of 40 bags of poppy husk.;