RAMNATH RAMDAYAL YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this appeal, the appellants have challenged judgment and order dated 27.8.2013 passed by Special Judge, Valsad in Special Case NDPS No.2 of 2009 whereby the appellants-original accused nos.1 to 3 have been held guilty for the offence punishable under Section 20 (B) (2)(b) of the NDPS Act and were sentenced to suffer five years' rigorous imprisonment with fine of Rs.25,000/- each and in default of payment of fine, to suffer three months' rigorous imprisonment. The appellants-original accused nos.1 to 3 have also been held guilty for the offence punishable under Section 20 (B) (2) (c) of the NDPS Act and were sentenced to suffer ten years' rigorous imprisonment with fine of Rs.1,00,000/- each and, in default of payment of fine, to suffer one year's rigorous imprisonment.

(2.) The facts leading to the prosecution against the appellant in nutshell are as under:

(3.) Being aggrieved by and dissatisfied with the aforesaid Judgment and order of conviction and sentence the appellants - accused have preferred this Appeal.