(1.) The above mentioned appeals are preferred against the judgment and order passed in Special NDPS Case No.2 of 2005 dated 30th June 2007 passed by the learned Special Judge, Surat, by which the present appellants have been convicted for the offences under section 8(C) and 20(B)(1) read with section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act'). Aggrieved by and dissatisfied with the above judgment and order passed in Special NDPS Case No.2 of 2005 dated 30th June 2007, the appellants have preferred these appeals.
(2.) Brief facts of the prosecution case are as under:
(3.) Pursuant to the said incident, charge sheet came to be filed by the Police authorities under sections 8(C) and 20(B)(1) read with section 29 of the NDPS Act against the present appellants.
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