Zabbar Ansari vs The State Of Jharkhand
2021 Latest Caselaw 2998 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 606 of 2020
        Zabbar Ansari                                      --- --- 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 : Mr. Arvind Kumar Choudhary, Advocate For the Respondent : Ms. Shresha Sinha, A.C. to ASGI

05/18.08.2021 Learned counsel for the appellant undertakes to file the original executed vakalatnama as and when it is permitted by the authorities of the Divisional Jail, Sakchi, Jamshedpur as only scanned copy has been supplied.

Accordingly, four weeks' time is allowed to remove the defect no. 5(e) as under:

Vakalatnama appears to be scanned copy.

The sole appellant stands convicted for the offence punishable under Section 20(b)(ii) (C) of the NDPS Act,1985 and has been acquitted of the charge under Section 25 and 29 of the Act of 1985 by the impugned judgment dated 03.10.2020 passed in N.D.P.S. Case No. 8 of 2016 by the court of learned Special Judge (NDPS) cum Additional Sessions Judge-XIII, East Singhbhum, Jamshedpur and has been sentenced to undergo R.I. for 10 years and a fine of Rs.1 Lakh and a default sentence by the impugned order of sentence of the same date.

Admit.

Call for the lower court record in connection with N.D.P.S. Case No. 8 of 2016 from the court of learned learned Special Judge (NDPS) cum Additional Sessions Judge-XIII, East Singhbhum, Jamshedpur.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty