Pratyush Kumar, J. - (1.) Criminal Appeal No.3323 of 2011 filed on behalf of the accused-appellant Syed Asad Ahmad @ Shakib is directed against the judgment and order dated 7.5.2011 passed by the Special Judge/Additional Session Judge, Court No.2, Rampur in Special Case No.15/2003 (State Vs. Syed Asad Ahmad and others) whereby the appellant has been convicted under sections 22(C), 29 read with 22(C) and 25-A, NDPS Act and sentenced to undergo rigorous imprisonment for 20 years and to pay fine of Rs.2,00,000/- on first two counts and on the last count to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1,00,000/-. In default of payment of fine he has been further directed to undergo additional imprisonment for 2 years, 2 years and 1 year, respectively.
(2.) Criminal Appeal No.1963 of 2013 filed on behalf of the accused-appellant Nitin Bhanushali is also directed against the same judgment and order passed in Special Case No.172 of 2003 (State Vs. Nitin Bhanushali) whereby he has been convicted under sections 29 read with 22(C) and 29 read with 25-A, NDPS Act and sentenced to undergo rigorous imprisonment for 20 years and to pay fine of Rs.2,00,000/- on the first count and on the second count to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1,00,000/-. In default of payment of fine he has been further directed to undergo additional imprisonment for 2 years and 1 year, respectively.
(3.) Criminal Appeal No.3902 of 2011 filed on behalf of the accused-appellants Nadir Miya, Mehfooz, Rashid Miya, Parvez Miya and Babu Miya is also directed against the same judgment and orders passed in Special Case No.15 of 2003 (State Vs. Syed Asad Ahmad & others) whereby, the appellants have been convicted and sentenced to undergo similar sentences as mentioned in reference to Criminal Appeal No.3323 of 2011.;