SARVESH KUMAR PANDEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The above mentioned appeals have arisen out of the common judgment and order, dated 31.10.2012, passed by the learned Special Judge, Jorhat, in Special Case No. 8/2010 (arising out of GR Case No. 1476/2010). The convicted persons (two), as appellants, by filing the present appeals separately, have challenged the correctness and legality of the impugned judgment and order.

(2.) The prosecution case, may, in brief, be stated as follows:

(3.) At the close of the investigation, Police submitted charge-sheet against the appellants under Section 20(b) of the Narcotic Drugs and Psychotropic Substance Act (for short, NDPS Act). The learned Special Judge, Jorhat, framed charges under Section 20(b) of the NDPS Act. The charge was read over and explained to the accused persons to which they pleaded not guilty. They claimed to be tried.