SRINIVASULA VARALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) A1 was convicted for the offences under Sec. 23(c) r/w 28 and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and A2 was convicted for the offences under Sec. 23(c) r/w 29(1) of the Act, vide judgment in S.C.No.21 of 2012 dtd. 26/9/2019 passed by the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar.

(2.) Criminal Appeal No.1053 of 2019 is filed by A2 and Criminal Appeal No.1094 of 2019 is filed by A1.

(3.) Both the appeals are heard together and disposed off by way of this Common Judgment.