ABDUL MAJEETH Vs. STATE

JUDGEMENT

(1.) This judgment shall govern all the three appeals namely C.A.Nos.672, 759 and 825 of 2002.

(2.) The appellants who were ranked as A-1 to A-3 respectively and who stood charged and tried under S.8(c) r/w Ss 21 and 29 of the N.D.P.S. Act and found guilty under S.8(c) r/w S.21 of the Act and sentenced each to undergo 10 years R.I. and to pay a fine of Rs.1,00,000/-, in default, to undergo 1 year R.I., have brought forth these appeals.All the appellants/A-1 to A-3 were acquitted of the charge levelled under S.29 of the NDPS Act.

(3.) The brief facts necessary for the disposal of these appeals can be stated as follows: