ASLAMBHAI IBRAHIMBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the order of conviction under Sec. 20(b)(II) of the Narcotic Drugs and Psychot- ropic Substances Act and the sentence to each of the two accused is R. I. for 10 years and fine of Rs. 1 0 0 and in default to pay fine further R. I. for six months passed by the learned Addl. Sessions Judge Surat on 21/09/1988 in Sessions Case No. 92 of 1988.

(2.) The facts of the case in short are as under :

(3.) In this case after receiving the records Mr. E E. Saiyed learned Advocate for the appellants argued before us at length by making profuse use of evidence on record and raised various points.