STATE OF GUJARAT Vs. RAJABHAI DEVRAMBHAI PATEL

JUDGEMENT

(1.) These appeals are directed against the common judgment and order dated 20.02.1997, passed by the learned Additional Sessions Judge, Banaskantha at Palanpur, in Special Cases Nos.80 of 1996, 126 of 1996 and 164 of 1996, whereby the respondents (original accused) in all three cases have been acquitted of the charge under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 ( the NDPS Act for short).

(2.) As the facts and evidence in these cases are common, they are being discussed together.

(3.) Briefly stated, the case of the prosecution is as follows: