GHALIB PASHA Vs. STATE

JUDGEMENT

(1.) The Appellant in Crl. A. (MD) No. 81 of 2008 is the third accused while the Appellants in Crl.A.(MD) No. 256 of 2010 are the accused Nos. 1 and 2 in the case tried by the Special Court for EC and NDPS Act cases, Pudukkottai, in C.C. No. 277 of 2001, wherein under judgment dated 11.01.2008, the Trial Court was pleased to convict all the three accused for the offences under Section 8(c) r/w. 21(c) r/w. 29 of NDPS Act and sentenced them to undergo rigorous imprisonment for 10 years each and to pay a fine of Rs. 1,00,000/- each and in default of fine amount to undergo rigorous imprisonment for six months.

(2.) The case of the prosecution is as follows:

(3.) Heard Mr. T.K. Sampath, the learned Counsel appearing for the Appellants and Mr. Arulvadivel @ Sekar, the learned Special Public Prosecutor for DRI appearing for the Respondent.