BIKAS RAVIKUMAR BAHADDUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three appeals arise out of the very same judgment, dated 29th day of February 2012, passed in Special Case No.24/2011, by the Special Judge (Prl. Sessions Judge), Belgaum. p

(2.) Since common questions of law and facts are involved in all the above three appeals, they are taken up together to dispose of them by this common judgment.

(3.) Criminal Appeal No.2642/2012 is filed by accused Nos.1 to 3, Criminal Appeal No.2623/2012 is preferred by accused No.5 and Criminal Appeal No.2626/2012 is preferred by accused No.4, as per their ranking before the Trial Court. All the accused persons, in the above three appeals, were charged for having committed the offence punishable under Section 20(b)(ii)(B) read with Section 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').