CHHOTTU @ ASFAQ AHMAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Cr.A.No.797/2008 filed on behalf of appellants Chhottu @ Asfaq Ahmad & Javed Menon and Cr.A.No.798/2008 filed on behalf of appellants Shakeel Ahmad & Jaipal Singh Netam against the judgments dated 2-8-2008 passed by the Special Judge under the Narcotic Drugs and Psychotropic Substances Act, 1985 (for'short 'the Act'), Bilaspur, in Special Case Nos.15/2007 & 16/2007 being the offence committed in series by different accused persons, are being disposed of by this common judgment.

(2.) By filing both the criminal appeals, the appellants have challenged legality and propriety of the following judgments of conviction and orders of sentence: -

(3.) Both the convictions are impugned on the ground that without there being an iota of evidence, the trial Court has convicted and sentenced the appellants and thereby committed an illegality.