SEPIY KASAM ISAQ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals arise out of the common judgment and order of conviction and sentence dated 1 -10 -1993 passed by the learned Addl.Sessions Judge, Bhavnagar, in Sessions Case no.67/1190 whereby the present appellants -original accused came to be convicted for the offence punishable under Section 20(B)(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and awarded setence of R.I. for four years and fine of Rs.20,000/ -, in default, further R.I. For one and a half year.

(2.) BRIEF facts of the prosecution case as emerging from the record of the trial Court are as under:

(3.) AFTER appreciating the evidence of the two witneses, namely, Panchas, and the documents placed before him, the learned Additional Sessions Judge passed the judgment and order of conviction and sentence as stated in para -1 of this judgment. Hence, the preset appeal.