Moinul Hoque vs The State Of Assam
2022 Latest Caselaw 2049 Gua

                                                                             Page No.# 1/2

GAHC010098432022




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

                                 Case No. : Crl.A./101/2022

             MOINUL HOQUE
             S/O JALIL UDDIN
             RESIDENT OF VILLAGE KEOTKUCHI, PS AND DIST BARPETA, ASSAM



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. K BHATTACHARJEE

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 08-06-2022 Suman Shyam, J

Heard Mr. K. Bhattacharjee, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Sr. counsel assisted by Mr. J. Das, learned Addl. P.P. Assam appearing for the State.

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By the impugned judgment dated 20-04-2022 passed by the learned Sessions Judge, Barpeta in Special (NDPS) Case No. 31/2021 the sole appellant has been convicted under Section 21(c) of the NDPS Act and sentenced to undergo rigorous imprisonment for 15 years and also to pay fine of Rs. 1,00,000/- (One Lakh) with default stipulation.

We have perused the impugned judgment and also gone through the grounds projected in the memo of appeal.

Admit the appeal.

Call for the LCR.

Since Mr. Das has accepted notice on behalf of the State, no formal notice is required to be sent in this case.

Let this appeal be listed immediately after receipt of the LCR.

                           JUDGE                      JUDGE
GS




Comparing Assistant