(1.) All these appeals have been preferred by the appellants,namely, Pintu Shah, Shanker Rai and Prabhu Shah against the impugned judgement and order dated 11.8.2009 passed by Additional Sessions Judge/Fast Track Court No.3, Gorakhpur in Special Sessions Trial No.14 of 2007 (State v. Pintu Shah and others) arising out of Case Crime No.84 of 2006 , Police Station Custom Department Gorakhpur, District Gorakhpur, whereby the appellants have been convicted under Sections 8/20 and 8/29 of N.D.P.S. Act and each of the them has been sentenced to undergo 10 years rigorous imprisonment with a fine of Rs. 1,00,000/- each. In default of payment of fine, he has to further undergo six months imprisonment.
(2.) Since all these appeals arise out of the same judgement and order, therefore, they are being decided by a common judgement and order.
(3.) Heard learned counsel for the appellants, Sri Pradeep Kumar, learned amicus curiae appearing for the appellant, Prabhu Shah in Jail Appeal No.6322 of 2009 as well as learned A.G.A. for the State.