BARHAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the criminal appeals have been heard together and are being disposed of by this common judgment.

(2.) We have heard Mr. Suraj Narain Yadav, the learned Advocate for the appellants in Criminal Appeal (DB) No. 619/2017 (Barhan Mahto) and Criminal Appeal (DB) No. 620/2017 (Prayag Prasad), Mr. Vikramdeo Singh, the learned Advocate for the appellants in Criminal Appeal (DB) No. 677 of 2017 (Rameshwar Prasad), Criminal Appeal (DB) No. 791 of 2017 (Shyamdeo Prasad) and Criminal Appeal (DB) No. 891 of 2017 (Keshar Prasad) and Mr. Ajay Kumar Mishra, the learned Additional Public Prosecutor for the State.

(3.) All the appellants have been convicted under Sec. 20 and 22 of the N.D.P.S. Act, 1985 vide judgment of conviction dtd. 28/4/2017 and the consequent order of sentence dtd. 5/5/2017 passed by the learned Additional Sessions Judge-1st -cum Special Judge (N.D.P.S. Act), Gaya in N.D.P.S. Case No. 7/2015 (arising out of Barachatti P.S. Case No. 166 of 2014 for recovery of 27 kgs of Ganja from the appellant / Barhan Mahto; 15 kgs of Ganja from the appellant /Prayag Prasad; 67 Kgs of Ganja from the appellant /Rameshwar Prasad; 43 kgs of Ganja from the appellant/Shyamdeo Prasad; and 85 kgs of Ganja from appellant/Keshar Prasad.