Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 1977 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 4 August, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010167632025




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

                                  Case No. : Crl.A./282/2025

            RAJESH LAKANDRI
            SON OF SHRI SHANTI KUMAR LAKANDRI, R/O VILLAGE KANTU PREM
            NAGAR, MANTRIPUKHURI, SEKMAI, IMPHAL WEST , MANIPUR

            2: KUMAR GAJIMER
             SON OF JIT BAHADUR GAJIMER
             R/O VILLAGE KANTU PREM NAGAR
             P/O. MANTRIPUKHURI
             P/S. SEKMAI
             DIST. IMPHAL WEST
             MANIPUR

            3: TANGAMBOU MARIANMAI
             SON OF MARINGBOU MARIANMAI
             R/O VILLAGE RHONGLANG AKUTPA
             P/O. AND P/S. KANGPOKPI
             DIST. SENAPATI
             MANIPU

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP ASSAM



Advocate for the Petitioner   : Malabya Pathak, MR. T ALI

Advocate for the Respondent : PP, ASSAM,

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA HON'BLE MR. JUSTICE ANJAN MONI KALITA

04/08/2025 (A.M. Kalita, J)

Heard Mr. M Pathak, learned counsel for the appellants and Ms. A Begum, learned Additional Public Prosecutor, Assam for the State respondent.

This criminal appeal has been filed against the judgment and order dated 28.05.2025 and sentence dated 30.05.2025 passed by the learned Special Judge (NDPS), Karbi Anglong, Diphu in NDPS Case No. 94/2022, whereby the appellants have been convicted under Sections 21(c) & 22(c) of the NDPS Act, 1985 and sentenced them to undergo Rigorous Imprisonment for 20 (Twenty) years and to pay fine of Rs.2,00,000/-, in default, Simple Imprisonment for 1 (one) year each for committing the offence under Section 21(c) of the NDPS Act.

Admit the appeal.

The learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent State of Assam.

Call for the TCR.

List this matter after 4 (four) weeks.

                                                           JUDGE                  JUDGE




Comparing Assistant