A. ABDUL RAHIM AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused in C.C. No. 523 of 2006 on the file of the Court of the Additional District Judge for Principal Special Court for NDPS Act Cases, Madurai and they stood charged, tried, convicted and sentenced, vide judgment dated 27.04.2013, thus:

(2.) THE facts briefly narrated necessary for the disposal of this Criminal Appeal, are as follows:

(3.) THEREFORE , the learned Counsel appearing for the appellants/accused prays for setting aside the impugned judgment of conviction and sentence and for acquittal of both the appellants/accused.