RAMESHWAR Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.457 of 2017, viz., Rameshwar, is arrayed as Accused No.1 in C.C.No.42 of 2012, on the file of the learned Special Judge, I Additional Special Court under NDPS Act, Chennai.

(2.) Similarly, the appellants in Crl.A.Nos.461 of 2017 viz., Badreelal, Munnibai and Rekha, are arrayed as Accused Nos.2 to 4 and the appellant in Crl.A.No.157 of 2017, viz., Manivannan @ Ruban @ Subash, is arrayed as Accused No.5, in the above referred Calendar Case.

(3.) Since all these three appeals are arising out of the judgment dated 04.02.2017, rendered in C.C.No.42 of 2012, on the file of the learned Special Judge, I Additional Special Court under NDPS Act, Chennai, they are taken up together, heard and disposed of by a common judgment. For sake of convenience, hereinafter, the appellants are addressed as per their rank in C.C.No.42 of 2012.