MANGALSINGH @ MANGESH CHATURSINGH ONAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused herein are convicted for the offences punishable under Sections 8(c) read with Section 20 (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act" for short) and sentenced to suffer rigorous imprisonment for 10 years. They are further sentenced to pay a fine of Rs.1,00,000/- each and in default of payment of fine, simple imprisonment for six months by the N.D.P.S. Special Court, Mumbai in NDPS Special Case No. 87 of 2012 vide judgment and order dated 4 th and 5th July 2013.

(2.) Being aggrieved by the said judgment, the accused herein have filed the present appeals

(3.) Such of the facts necessary for the decision of these appeals are as follows :