NAWABKHAN @ AKBARKHAN MUSEKHANMANGALIA Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) THIS appeal arises out of a judgment and order dated 13.01.2004 rendered in Special Case No.172 of 2000 by the Sessions Court, Palanpur convicting the appellants for offences punishable under the Narcotics Drugs and Psychotropic Substances Act, 1985 ('N.D.P.S. Act' for short), where, the appellants along with one Ismail @ Babubhai Matlubhai Shaikh came to be charged for offence punishable under Sections 8(C), 21 read with Section 29 of the N.D.P.S. Act and all of them came to be convicted for the said offences by the impugned judgment and order.

(2.) APPELLANT No.1 ­ Nawabkhan @ Akbarkhan Musekhan Mangalia is sentenced to undergo rigorous imprisonment of 20 years with a fine of Rs. 2,00,000/ (Rupees Two Lakh only), in default, to undergo simple imprisonment for further one year. Appellant No.2 ­ Bawalkhan Musekhan Mangalia was sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 1,00,000/ (Rupees One Lakh only), in default, to undergo simple imprisonment for further six months and third accused viz., Ismail @ Babubhai Matlubhai Shaikh was sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 1,00,000/ (Rupees One Lakh only), in default, to undergo simple imprisonment for further six months.

(3.) NOW , the appeal is, therefore, required to be heard in respect of appellant No.1 ­ Nawabkhan @ Akbarkhan Musekhan Mangalia.