MOHAMMED RAISUDDIN S/O MD ZAMEERUDDIN Vs. STATE

JUDGEMENT

(1.) This appeal of accused Nos.1 to 3 arises out of judgment, order of conviction and sentence dated 29.07.2016 in Special Case (NDPS) No.41/2013 passed by the Special Judge and Principal District and Sessions Judge, Bidar.

(2.) By the impugned judgment and order, the trial court has convicted accused Nos.1 and 3 for the offence punishable under Section 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') and sentenced them to imprisonment of 20 years. Further, appellant No.1/accused No.1 is sentenced to fine of Rs. 50.00 lakhs and appellant No.2/accused No.3 is sentenced to fine of Rs. 00 lakhs.

(3.) For the purpose of convenience, the parties will be referred to hereafter with their ranks before the trial Court.