NETLAL SHIVRAM LILHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Daga, Advocate for the appellants and Shri Jichkar, Additional Public Prosecutor the respondent-State.

(2.) THIS is an appeal filed by the appellants (hereinafter referred to as accused), seeking to quash and set aside the judgment and order dated 18-1-2002 passed by the Additional Sessions Judge, Gondia, in Special Criminal Case No. 6 of 2001 convicting them for committing an offence under section 20 (b) (i) of N. D. P. S. Act, 1985, and sentencing them to suffer R. I. for three years and to pay a fine of Rs. 5,000/- each, in default of fine, to suffer further R. I. for six months.

(3.) THE brief facts of the prosecution are as under: