ABDUL RAJIK Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The instant appeals arise from the judgment dtd. 26/11/2010 passed by the High Court of Madhya Pradesh at Jabalpur [Hereinafter referred to as "High Court".] in Criminal Appeal Nos. 1860 of 2006 and 2104 of 2006, whereby the appeals preferred by the appellants [ Hereinafter referred to as "accused-appellants".] came to be dismissed and the judgment of conviction and order of sentence dtd. 5/9/2006 passed by the Special Judge (NDPS), Jabalpur [Hereinafter referred to as the "trial Court".], in Special Criminal Case No. 1 of 2005, came to be affirmed.

(3.) The accused-appellants were convicted and sentenced as under: <IMG>JUDGEMENT_54_LAWS(SC)9_2026_1.jpg</IMG>