Mandel Lalthlangama Durpui vs The State Of Assam
2022 Latest Caselaw 752 Gua

                                                                    Page No.# 1/2

GAHC010031432022




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

                                  Case No. : Crl.A./30/2022

            MANDEL LALTHLANGAMA DURPUI
            S/O T.T. VELA DURPUI,
            VILLAGE FIANGPUI, PS HAFLONG, DIST DIMA HASAO, ASSAM,


            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. J LASKAR

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 03-03-2022

Heard Mr. J Laskar, learned counsel appearing for the appellant. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor appearing for the State respondent.

This is an appeal against the judgment and order, dated 05.01.2022, passed by the learned Sessions (Special) Judge, Dima Hasao in Sessions Special Page No.# 2/2

Case No. 66/2018 convicting the accused-appellant under Section 22(a) of the NDPS Act sentencing him to undergo rigorous imprisonment for a period of 1 year and under Section 22(c) of the NDPS Act and sentencing him to undergo rigorous imprisonment for a period of 10 years with a fine of Rs. 50,000/- with a default clause.

Since the State respondent has entered appearance through Mr. Baruah, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent.

Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.

The appeal is admitted. Call for the LCR.

List the matter for hearing in the 1st week of April, 2022 after receipt of the LCR.

JUDGE

Comparing Assistant