AMRATLAL BUDHARAMJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE two appeals are filed by the appellants, namely, Amratlal Budharamji and Fakirmohmmad Piruji Mansuri original accused Nos. 2 & 1 respectively, against the same judgment and order dated 23.09.2002 passed in Sessions Case No. 79 of 2001 by the learned Additional Sessions Judge, Court No. 10, Ahmedabad and since both the appeals are heard together, the same are being disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 944 of 2002 is filed by the appellant original accused No. 2 challenging the correctness, legality, validity or propriety of his conviction under Section 8 (c) read with Section 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act") and sentence of 10 years R.I. And to pay a fine of Rs. 1 Lac and in default thereof, further to undergo R.I. for two years.

(3.) SIMILARLY , Criminal Appeal No. 149 of 2003 is filed by the appellant original accused No. 1 i.e. Fakirmohmmad Piruji Mansuri against the very judgment dated 23.09.2002 passed in Sessions Case No. 79 of 2001 by the learned Additional Sessions Judge, Ahmedabad convicting him under Section 8 (c) read with Section 21 and 29 of the Act and sentencing him to undergo R.I. for 10 years and fine of Rs. 1 Lac and in default thereof, further to undergo R.I. for two years.