- (1.)All the appeals are preferred by the accused against the Judgment of conviction, dated 30.09.2004 made in C.C.No.829 of 2001 on the file of the Special District and Sessions Judge for E.C.Act and N.D.P.S Act Cases, Madurai.
(2.)Crl.A.No.126 of 2004 is preferred by the appellant / A3 against the conviction and sentence imposed in C.C.No.829 of 2001 by Judgment, dated 30.09.2004 under Section 8 (c) r/w 20 (b) (ii) (New Section 8 (c) r/w 20 (b) (ii) (B)) of NDPS Act, whereby the appellant / A3 was convicted and sentenced to undergo 18 months R.I and to pay a fine of Rs.2,000/- with default sentence of one month R.I.
(3.)C.A.No.170 of 2004 is preferred by the appellant / A1 in the aforesaid case, who was similarly convicted and sentenced as that of the co-accused / A3. C.A.No.276 of 2004 is preferred by the appellant / A2 against the aforesaid Judgment of conviction and sentence imposed in C.C.No.829 of 2001, by Judgment, dated 30.09.2004 and she was also similarly convicted and sentenced as that of the co-accused.