(1.) As both the captioned Appeals arise from a selfsame judgment and order of conviction passed by the 4th Additional Special Judge, Sabarkantha at Modasa, in the NDPS Case No.1 of 2015 (old NDPS Case No.4 of 2009), those were heard analogously and are being disposed of by this common judgment and order.
(2.) Both the appellants (original accused nos.1 and 2 respectively) were put on trial in the court of the Special Judge, Sabarkantha at Modasa, for the offences punishable under Sections 8(c), 20(b)(ii), 20(c) and 29 of the Narcotics and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').
(3.) At the conclusion of the trial, the trial court held both the appellants guilty of the offences enumerated above.
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