Paokhanlal Manlun vs The State Of Assam
2025 Latest Caselaw 5138 Gua

Gauhati High Court

Paokhanlal Manlun vs The State Of Assam on 30 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No. 1/2

GAHC010109842025




                                                                        undefined

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

                                 Case No. : Crl.A./195/2025

            PAOKHANLAL MANLUN
            SON OF ZILTONG MANLUN, RESIDENT OF VILLAGE SONJANG,
            SAGOLMANG, KANGPOKPI, MANIPUR

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner   : SABRISH AHMED, DARAK ULLAH,MS A HUSSAIN

Advocate for the Respondent : PP, ASSAM,


                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                           ORDER

Date : 30.05.2025 [Manish Choudhury, J.]

Heard Mr. S. Ahmed, learned counsel for the appellant and Ms. A. Begum, learned Additional Public Prosecutor for the respondent, State of Assam.

2. This criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is directed against a Judgment dated 25.03.2025 and an Order on sentence dated 29.03.2025, passed by the Court of learned Additional Sessions Judge [FTC], Karbi Anglong, Diphu in NDPS Case no. 44/2023. By the said Judgment and Order, the accused-appellant has

been convicted for the offence under Section 21[c] of the Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985. The accused-appellant has been sentenced to undergo rigorous imprisonment for 12 [twelve] years and to pay a fine of Rs. 1,00,000/-, in default of payment of fine, to undergo simple imprisonment for another 6 [six] months.

3. We have gone through the contents of the memo of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of NDPS Case no. 44/2023 be called for.

5. Issue notice, returnable in 4 [four] weeks.

6. As Ms. Begum, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the respondent no. 1, State of Assam, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the appellant shall, however, be furnished an extra copy of the memo of appeal along with annexures, to Ms. Begum within 3 [three] working days from today.

7. List the case after 4 [four] weeks.

                                                        JUDGE                       JUDGE



Comparing Assistant