Ikram Ali vs The State Of Assam And Anr
2022 Latest Caselaw 1451 Gua

                                                                         Page No.# 1/2

GAHC010077552022




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

                                  Case No. : Crl.A./67/2022

             IKRAM ALI
             S/O MD. MANJU AL
             RESIDENT OF VILLAGE MOLLAPARA, WARD NO. 11, PS AND DIST
             NALBARI, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:SRI BISWA JYOTI DOWARI
              S/O JUGAL DOWARI
             VILLAGE JAMUGURI NO. 1
              PS DHAKUAKHANA
              DIST LAKHIMPUR
             ASSA

Advocate for the Petitioner   : MR J I BARBHUIYA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

05.05.2022 Heard Shri JI Barbhuiya, learned counsel for the petitioner, who has filed this appeal under Section 374 (2) of the Cr.PC against the judgment and order dated Page No.# 2/2

15.03.2022 passed by the learned Sessions Judge, Nalbari in NDPS Case No. 23/2020 under Section 22 (c) of the NDPS Act thereby sentencing petitioner to undergo rigorous imprisonment for 10 (ten) years and to pay a fine of Rs. 1,00,000/- (Rupees One lakh) only and in default of payment of fine to undergo rigorous imprisonment for 1 (one) year.

Admit.

Call for the records of NDPS Case No. 23/2020 from the Court of the learned Sessions Judge, Nalbari.

Shri BB Gogoi, learned Addl. PP, Assam appears and accepts notice on behalf of the respondent no. 1-State.

Steps for service of notice upon the respondent no. 2 be taken by registered post with A/D within 2 days.

List this case after 6 weeks along with the case records.

JUDGE

Comparing Assistant