Nasib Miyan @ Nasib Miya vs The State Of Jharkhand
2021 Latest Caselaw 4587 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 275 of 2021
             Nasib Miyan @ Nasib Miya                                       Appellant
                                            Versus
             The State of Jharkhand                           ...             Respondent

             CORAM:        Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Appellant : M/s. Jasvindar Mazumdar, Srikant Swaroop, Advocates For the State : Mr. Ravi Prakash, A.P.P.

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02/02.12.2021 Sole appellant stands convicted for the charge under Section 20(c) of NDPS Act by the impugned judgment dated 16.09.2021 passed in NDPS Case No. 79 of 2020 by the Court of learned Additional Sessions Judge- VI-cum-Special Judge, NDPS Act, Chatra and has been sentenced to undergo Rigorous Imprisonment for 20 years with a fine of Rs. 1,00,000/- and default sentence by the impugned order of sentence dated 20.09.2021.

Admit.

Call for the Lower Court Records from the Court of learned Additional Sessions Judge-VI-cum-Special Judge, NDPS Act, Chatra in connection with NDPS Case No. 79 of 2020.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/