J KRISHNA MURTHY Vs. STATE OF A P

JUDGEMENT

(1.) Since all these criminal revision cases arise out of the common order dated 9/2/2007 and since all the petitioners are involved in the same crime, they are heard together and are being disposed of by this common order.

(2.) All the petitioners, who are accused in CC No.333 of 2002 on the file of II Additional Magistrate of First Class, Tanuku, West Godavari District, are charged for the offences punishable under Condition 4(ii) of Drug Licence in Form 21-B and Condition (ii) of Drugs Licence in Form 20-B read with 18(a)(vi) and Section 18(c) punishable under Section 27(d) of the Drugs and Cosmetics Act, 1940 (for short 'the Act').

(3.) The allegation of the complainant is that the petitioners, being wholesalers, supplied the drugs to a retailer even after expiry of his drug licence, therefore, they are liable to be prosecuted for the offences as mentioned above.