Baleshwar Prajapti vs The State Of Jharkhand
2021 Latest Caselaw 2886 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 450 of 2020
        Baleshwar Prajapti                               --- --- Appellant
                                       Versus
        The State of Jharkhand                           --- --- Respondent
                           .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

Through Video Conferencing

For the Appellant : Ms. Pinki Kumari, Advocate For the Respondent : Mr. Ravi Prakash, Spl.P.P.

05/12.08.2021 The sole appellant stands convicted for the offence punishable under Section 15(c) of the N.D.P.S. Act by the impugned judgment of conviction dated 30.05.2020 passed in N.D.P.S. Case No. 24 of 2017 by the court of learned Sessions Judge cum Special Judge, N.D.P.S., Latehar and has been sentenced to undergo R.I. for 11 years and a fine of Rs. 1 Lakh and a default sentence by the impugned order of sentence dated 08.06.2020 Admit.

Call for the lower court record in connection with N.D.P.S. Case No. 24 of 2017 from the court of learned Sessions Judge cum Special Judge, N.D.P.S., Latehar.

Prayer for suspension of sentence of the appellant made through I.A. No. 3308 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty