Rajiv Lochan Mehrotra, J. - (1.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.
(2.) As both the abovesaid criminal appeals are directed against the same judgment and order arising out of the same Criminal Case No. 121 of 2006, they are being disposed of by the common judgment.
(3.) The present appeal has been preferred against the judgment and order dated 27.07.2010 passed by Additional Sessions Judge, Court No. 2, Varanasi in Criminal Case No. 121 of 2006 police station-N.C.B. District-Varanasi thereby convicting each of the appellant for ten years rigorous imprisonment and a fine of Rs. 50,000/- under Section 22(B) of N.D.P.S. Act.;