PRAVINCHANDRA B SHAH Vs. INSPECTOR OF CENTRAL EXCISE

JUDGEMENT

(1.) SINCE these connected Criminal Appeals arise out of the same set of facts and a common judgment I am disposing them off by one judgment.

(2.) THROUGH these appeals the appellants challenge the judgment and order dated 14th July 1999 passed by the Special Judge, N.D.P.S. Act Greater Bombay, in N.D.P.S. Special Case No.224 of 94 convicting and sentencing each one of them to undergo 3 years R.I. and to pay a fine of Rs.50,000/- in default to undergo two months R.I. for the offence under section 9-A read with 25-A of the N.D.P.S. Act, 1985.

(3.) I have heard learned counsel for the respondents who have not opposed the said prayers of the counsel for the appellants.