RATNABHAI KHETABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present appeal, the appellants have challenged the judgment and order dated 21.9.2004, passed by Additional Sessions Judge, Second Fast Track Court, Palanpur, in Special Case No. 152 of 2000 by which the appellants are convicted and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs. 1 lacs and in default to undergo simple imprisonment for two years for the offences punishable under Sections 17 read with 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act") .

(2.) THE brief facts of the prosecution case are as under:

(3.) THE learned Special Judge found that the accused persons were guilty of having committed the offences and convicted for the same and, ultimately, sentenced them, as stated here-in- above.