RAJU DHANJU RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants vide Judgment and Order dated 11th and 12th March, 2014, passed by the learned Judge, Special Court for NDPS, Bombay City Civil and Sessions Court, Greater Bombay, in NDPS Special Case No.48 of 2012, have been convicted and sentenced as under:-

(2.) At the outset, it may be noted that the aforesaid Appeals were on board on several dates, however, as none appeared for the Appellants, this Court vide order dated 17th December, 2018, appointed Mr.S.R.Phanse in both the Appeals to espouse the cause of the Appellants. Accordingly, Mr.Phanse tendered a compilation of Judgments and a short synopsis. When the matter was posted for final hearing, Mr.Taraq Sayyad appeared in Criminal Appeal No.428 of 2014. Mr.Sayyad, during the course of the arguments stated that he has also been instructed by the Advocate of the Appellant to appear in the connected Appeal. Accordingly, I have heard Mr.Sayyed as well as Mr.Phanse in both the aforesaid Appeals.

(3.) The prosecution case in brief is as follows:-