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The appeal by Mohammed Khalid and others contests their conviction under the Narcotic Drugs and Psychotropic Substances Act, 1985, following a ten-year rigorous imprisonment sentence and a fine for alleged
...ganja transportation. The Telangana High Court affirmed the lower court's ruling, prompting the appellants to escalate the matter to the Supreme Court, alleging procedural irregularities and inconsistencies in the evidence presented.
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