Rajib Daimary vs The State Of Assam
2023 Latest Caselaw 4955 Gua

Gauhati High Court

Rajib Daimary vs The State Of Assam on 8 December, 2023

Author: Suman Shyam

Bench: Suman Shyam

                                                                           Page No.# 1/2

GAHC010269402023




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

                                  Case No. : Crl.A./450/2023

            RAJIB DAIMARY
            S/O DILIP DAIMARY,
            R/O PAKRIBARI GAON,
            P.S.- UDALGURI, DIST.- UDALGURI, ASSAM,PIN- 784509.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE P.P., ASSAM.



Advocate for the Petitioner   : MR D K MEDHI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 08-12-2023 Suman Shyam, J

Heard Mr. D.K. Medhi, learned counsel for the appellant.

This appeal is directed against the judgment and order dated 18-09-2023 passed by the learned Special Judge, Sonitpur at Tezpur in connection with Special (NDPS) Case Page No.# 2/2

No. 01/2021 convicting the appellant under Section 20(b)(ii)(C)/ 25 of the NDPS Act and sentencing him to undergo rigorous imprisonment for a period of 12 years also to pay fine of Rs. 1,00,000/- with default stipulation.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 04 weeks.

Since Ms. S.H. Bora, learned Addl. P.P. Assam has appeared and accepted notice on behalf of respondent No. 1/ State, no formal notice is required to be sent in this case.

List again after receipt of the LCR.

                           JUDGE                      JUDGE
GS


Comparing Assistant