(1.) These criminal appeals have been filed by A1 and A2 against the judgment and order passed by the learned Principal Special Judge, Special Court constituted under the EC & NDPS Act, Chennai-104 in C.C.No.1 of 2015, dtd. 27/1/2017, convicting the appellants for the offences under Sec. 8(c) read with Sec. 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the Act) and sentencing each of them to undergo ten years rigorous imprisonment and to pay a fine of Rs.1.00 lakh each and in default, to undergo six months rigorous imprisonment.
(2.) The case of the prosecution is briefly stated as hereunder :
(3.) I have heard both the learned counsel for the respective appellant and the learned Government Advocate appearing on behalf of the State.
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