BHAGWAN MARUTI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Since both these appeals are arising out of the same Judgment and Order dtd. 20/12/2016, passed by learned NDPS Special Judge, City Civil & Sessions Court Greater Bombay, in NDPS Case No. 165 of 2014, therefore are taken together.

(3.) The Criminal Appeal No. 9 of 2018, is filed by Original Accused No. 1 and Criminal Appeal No. 33 of 2017, is filed by Original Accused No.2.