Sachin Kumar vs The State Of Assam
2025 Latest Caselaw 2896 Gua

Gauhati High Court

Sachin Kumar vs The State Of Assam on 5 February, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

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GAHC010255662024




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

                                 Case No. : CRL.A(J)/140/2024

            SACHIN KUMAR
            S/O MAHESH CHANDRA, VILL- NAGLATAR, P.S.-BARSIHAR, DIST-ETAWA,
            UTTAR PRADESH



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

05.02.2025 (Soumitra Saikia, J) This is an appeal directed against the order dated 30.03.2024 passed by the Court of Additional Sessions Judge, No.1 Kamrup(M), Guwahati in NDPS Case No. 110 of 2024, whereby the appellant and the other co-accused persons were convicted to undergo rigorous imprisonment for 20 years with fine Page No.# 2/2

of Rs. 1,00,000/- and in default to undergo further simple imprisonment for 3 months.

The present appeal is preferred by the accused No.2. Ms. A. Begum, learned A.P.P. for the State. Since no learned counsel has been engaged by the appellant, let Ms. R.D. Mazumdar be appointed as Amicus Curiae in the matter.

Let the trial Court records be called for from the concerned Court and matter be listed thereafter.

Let the Amicus Curiae appointed be informed by the Registry and complete of copy of criminal appeal along with the judgment and other relevant documents be furnished to the learned counsel for the both parties.

List accordingly.

JUDGE

Comparing Assistant