GURMEET SINGH HARJINDER SINGH Vs. DAVINDER SINGH

JUDGEMENT

(1.) By these appeals, the appellants have impugned the judgment and order dated 30th December 2014, passed by learned NDPS Special Judge, City Civil and Sessions Court, Greater Bombay, in NDPS Special Case No.148 of 2010, convicting and sentencing them, as under:-

(2.) A few facts as are necessary to decide the aforesaid appeals, are as under:-

(3.) Several grounds were raised by both the appellants whilst impugning the judgment and order passed by the learned NDPS Special Judge, City Civil and Sessions Court, Greater Bombay. Learned Counsel for the appellant - Gurmeet Singh also submitted written submissions.