LAWS(GJH)-2009-8-358

RANJITKUMARSINH SHUKHDEVSINGH RAJPUT Vs. STATE OF GUJARAT

Decided On August 26, 2009
RANJITKUMARSINH SHUKHDEVSINGH RAJPUT Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE appellants ori. Accused have preferred both these appeals under sec. 374 (2) of Crpc against the judgment and order dated 21. 9. 2002 rendered by the learned Special Judge, Surendranagar in Special Case No. 2 of1999 (NDPS), whereby, the appellants have been convicted under sec. 22 and 29 of the NDPS Act and sentenced each of them to suffer R/i for 10 years and to pay a fine of Rs. 1,00,000/- each, and in default of payment of fine, further to suffer R/i for three years.

(2.) THE brief facts of the prosecution case is as under:

(3.) THEREAFTER, the charge was framed against the appellants. The appellants accused pleaded not guilty to the said charge and claimed to be tried.