Debojit Gogoi vs The State Of Assam And Anr
2021 Latest Caselaw 3020 Gua

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GAHC010186652021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./186/2021

            DEBOJIT GOGOI
            S/O KUNJA GOGOI, R/O JYOTINAGAR P.S. AND DIST. GOLAGHAT, ASSAM


            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM

            2:NARENDRA NATH BARIK
             S/O LT. DEBEN BARIK
             SI OF GOLAGHAT POLICE STATION
             R/O JORHAT
             P.S. JORHAT
            ASSAM

Advocate for the Petitioner   : MR. R J DAS

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 22-11-2021

This criminal appeal has been filed under Section 374(2) of the Cr.PC against the judgment and order, dated 04.10.2020, passed by the learned Sessions Judge (Special Judge), Golaghat in Spl. (NDPS) Case No. 08/2019 Page No.# 2/2

convicting the accused/appellant under Sections 20(b)(ii)(c) of the NDPS Act and sentencing him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- with a default clause.

The appellants are represented by Mr. RJ Das, learned counsel. Also heard Mrs. SH Borah, learned Additional Public Prosecutor appearing for the State respondent No. 1.

No formal notice need be served upon the learned Additional Public Prosecutor as she has entered appearance. Extra copies of the appeal memo and the annexures be furnished to her during the course of the day.

Appellant to take steps for service of notice upon the respondent No. 2 by registered post with A/D or under any other prescribed mode within 7 days from today.

The appeal is admitted. Call for the LCR.

List the matter immediately after receipt of the LCR on 16th December, 2021.

JUDGE

Comparing Assistant