DINESH KUMAR SINGH-I,J. - (1.) Criminal Appeal No. 3976 of 2014 has been preferred by the accused-appellant Kamlesh Kumar Yadav against the judgment and order dated 22.09.2014, passed by Additional District & Sessions Judge, Court No. 3, Kushinagar, Padrauna in S.S.T. No. 38 of 2012 (State of U.P v. Kamlesh Kumar Yadav & others) whereby he has been convicted and sentenced to undergo 15 years' R.I., fine of Rs. 1,50,000/- and in default of payment of fine further to undergo one year's additional imprisonment under Section 21(ii)(C) of NDPS Act and the other Criminal Appeal No. 3958 of 2014 has been filed by the accused-appellants Shan Mohammad and Anwar Husain against the judgment and order dated 22.09.2014, passed by Additional Sessions Judge, Court No. 3, Kushinagar, Padrauna in S.S.T. No. 38 of 2014 whereby they have been convicted and sentenced under Section 21(ii)(C) of NDPS Act to undergo 15 years' R.I. each, fine of Rs. 1,50,000/- each and in default of payment of fine both have to undergo one year's additional imprisonment each.
(2.) Since both the above appeals arise out of common judgment, they are being taken up together.
(3.) In brief the facts of the case are as follows:;