Bipin Kumar vs The State Of Assam And Anr
2024 Latest Caselaw 4089 Gua

Gauhati High Court

Bipin Kumar vs The State Of Assam And Anr on 7 June, 2024

                                                                         Page No.# 1/2

GAHC010035382024




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

                                  Case No. : Crl.A./135/2024

             BIPIN KUMAR
             S/O - DHANESHWAR SAHANI, R/O - VILL - PRANPUR, DIST - BAISHALIU,
             STATE- BIHAR



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY P.P. ASSAM.

             2:PRADIP KUMAR SINGHA
              S/O- LATE PARAMANANDA SINGHA
              R/O- VILL- RAMNAGAR KHELMA
              P.S- SILCHAR
              DIST- CACHAR
             ASSAM

Advocate for the Petitioner   : MR. M BISWAS

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

07.06.2024

Heard Ms J. Singhpho, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State.

Page No.# 2/2

This is an appeal filed under Section 374 of the Code of Criminal Procedure, 1973, against the Judgment dated 22.11.2023 passed by the learned Sessions Judge, Karimganj, in Special (NDPS) Case No. 125/2022, convicting the appellant under Section 20 (b) (ii) (C) read with Section 29 of the NDPS Act and sentenced to undergo rigorous imprisonment for 10 (ten) years and also to pay fine of Rs. 1,00,000/- (Rupees One Lakh) and in default to further undergo Simple Imprisonment of 1 (one) years.

Admit this appeal.

Call for the records.

Issue notice returnable after four weeks.

As Mr. D. Das, learned Additional Public Prosecutor for the State accepts notice on behalf of all the respondents, no formal notice need be issued to the said respondents.

List this matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant