- (1.) Vide this order above mentioned two appeals would be disposed of.
(2.) Appellants and their co-accused had faced trial in F.I.R. No. 152/2008 registered at Police Station Kotwali, Kota under Section 8/20 Narcotic Drugs and Psychotropic Substances Act 1985 (hereinafter referred to as 'the Act')
(3.) Trial court vide judgment/order dated 30.11.2010, ordered the conviction and sentence of the appellants under Section 8/20 of the Act. Hence, the present appeals by the appellants.;