MANOJ TEJRAJ JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned appeals are the same and the challenge is also to the self-same Judgment and Order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common Judgment and Order.

(2.) These appeals are at the instance of four convicts and are directed against the self-same Judgment and Order passed by the High Court of Gujarat dtd. 8/9/2023 in Criminal Appeal Nos.2328/2019, 2349/2019, 5184-5185/2024 and 2298/2019 respectively, by which the High Court dismissed all the appeals preferred by the convicts and thereby affirmed the Judgment and Order of conviction dtd. 7/10/2019 passed by the Additional Sessions Judge, Ahmedabad (Rural) Mirzapur at Ahmedabad in the NDPS Case No.4/2016, NDPS Case No.6/2016 and NDPS Case No.2/2017 respectively.

(3.) It appears from the materials on record that in all six persons including the four appellants herein before us were put to trial in the Court of Additional Sessions Judge, Ahmedabad (Rural), Mirzapur at Ahmedabad in connection with the NDPS Case Nos. 6 of 2016, 2 of 2017 and 4 of 2016 respectively for the offence punishable under Ss. 25A and 29 respectively of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act").