SHAUKAT ALI SAYYED RASHID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THESE two appeals arising from the judgment and order of conviction recorded by the learned additional Sessions Judge, Malegaon Dist. Nashik in Sessions case No. 65 of 1993, convicting both the accused for the offences under section 21 of the N. D. P. S. Act and both the accused were ordered to suffer R. I. for 10 years each and to pay fine of rs. 1,00,000/- each in default to suffer R. I. for 2 years each.

(2.) CRIMINAL Appeal No. 177 of 1995 is filed by accused no. 1 Shaukat Ali Sayyed Rashid and Criminal Appeal No. 183 of 1995 is filed by original accused No. 2 Ekbal Ahmed jainulabedin for challenging the judgment and order of conviction and sentence.

(3.) WE have heard Mr. Gavnekar learned counsel appearing on behalf of the appellant in Criminal Appeal No. 177 of 1995. Mr. Niranjan Shimpi in Criminal Appeal No. 183 of 1995 filed by original accused No. 2, and Mr. Singhal, learned a. P. P. for the State/respondents.