RAGHAV MANU GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the present appellants have preferred the present appeal before this Court being aggrieved by the judgment and order passed by the Special Court under the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Trial Court' for short) for the offences punishable under Section 20(c) read with Section 8(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the N.D.P.S. Act, for short). Both the accused were sentenced to suffer R.I. for ten years and fine of Rs. 1,00,000/each and in default of payment of fine to suffer further imprisonment for six months each.

(2.) Perused the appeal memo. Heard rival submissions today and considering small issue raised on behalf of the appellants as to non-compliance of Section 50 of the N.D.P.S. Act, vitiates the trial and as such renders the impugned judgment and order not in accordance with the law, this Court has decided to pass the orders immediately.

(3.) The facts of the present matter can be summarized as under: