PRAVIN NARAYAN NARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellants who were convicted in NDPS Special Case No.102 of 1992 by the Judgment and Order dated 2nd March 1995 of the Special Judge (NDPS Court) for Greater Bombay have filed these separate appeals through jail challenging their conviction under Section 8(c) read with Sections 21 and 29 of NDPS Act and sentence of RI for 10 years and fine of Rs.1,00,000/ - in default to suffer further RI for one year.

(2.) THE prosecution case briefly stated is as follows:

(3.) AFTER considering the entire evidence on record the learned Special Judge for Greater Bombay convicted both the appellants for offences under Section 8(c) read with Sections 21 and 29 of NDPS Act and sentenced each of them to suffer RI for a period of ten years and to pay a fine of Rs.1,00,000/ - in default to suffer further RI for one year. It is this order of conviction and sentence which is under challenge in these two appeals. We heard both the counsel; Shri Shetye on behalf of the appellants and Ms. Kamath, APP on behalf of the State at length.