REGENT COMPUTRONICS PVT. LTD.

GULABBHAI MITTHALBHAI PATEL Appellant

V/S

STATE Respondents

Referred Judgements :-

SUBASH V. STATE OF KERALA [REFERRED]
MOHD. ALI NAVED V. STATE OF MP [REFERRED]
SAYAR PURI VS. STATE OF RAJASTHAN [REFERRED]
ISMAILKHAN AIYUBKHAN PATHAN VS. STATE OF GUJARAT [REFERRED]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED]
BECKODAN ABDUL RAHIMAN VS. STATE OF KERALA [REFERRED]
AVTAR SINGH VS. STATE OF PUNJAB [REFERRED]
NARAYANASWAMY RAVISHANKAR VS. ASSTT DIRECTOR DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED]
MUNNALAL MATHURAPRASAD VS. STATE OF GUJARAT [REFERRED]
RAVISHANKAR BHAGVATIPRASAD VS. STATE OF GUJARAT [REFERRED]
ABDUL SALAM YUSUF SHEIKH VS. STATE OF GUJARAT [REFERRED]
ABDUL REHMAN FAKIR MOHAMMAD DURANI VS. STATE OF MAHARASHTRA [REFERRED]
DHARMINDER KUMAR VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) All these five appeals are directed against the common judgment and order dated 19.7.1999 passed by the learned Additional Sessions Judge, Valsad at Navsari in Special Case Nos. 17 of 1996 and 37 of 1997, both in respect of the offences punishable under the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act" or "the Act").

(2.) The charge is in two parts :- The charge against original accused Nos.1 and 2, the appellants in Criminal Appeal Nos.862 and 1026 of 1999 is in both parts :-

(3.) The prosecution case was as under :-

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GULABBHAI MITTHALBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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