Md. Mojammil vs The State Of Jharkhand
2021 Latest Caselaw 4159 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 226 of 2021

              Md. Mojammil                                                      ....Appellant
                                                    Versus
              The State of Jharkhand                              ...             Respondent

              CORAM:            Hon'ble Mr. Justice Aparesh Kumar Singh
                                Hon'ble Mrs. Justice Anubha Rawat Choudhary

              For the Appellant             : Mr. Hadish Ansari, Advocate
              For the State                 : Mr. Ravi Prakash, Spl. P.P.
                                                   ---

04/02.11.2021 Sole appellant stands convicted for the offence punishable under Section 27 (b) (ii) of Drugs and Cosmetics Act and Section 21 (c) of NDPS Act as also under Section 353 of the Indian Penal Code by the impugned judgment dated 31.07.2021 passed in N.D.P.S. Case No.15 of 2020 by learned Additional Sessions Judge - II, Gumla and has been sentenced to undergo rigorous imprisonment for three years with a fine of Rs.1,00,000/- under Section 27 (b)

(ii) of the Drugs and Cosmetics Act with default sentence; further sentenced to undergo rigorous imprisonment for 10 years with a fine of Rs.1,00,000/- under Section 21 (c) of the NDPS Act with default sentence and also sentenced to undergo rigorous imprisonment for one year with fine of Rs.1,000/- under Section 353 of Indian Penal Code vide impugned order of sentence dated 04.08.2021. All the sentences have been ordered to run concurrently.

Admit.

Call for the lower court records in connection with N.D.P.S. Case No.15 of 2020 from the court of learned Additional Sessions Judge - II, Gumla.

Learned Spl. P.P. Mr. Ravi Prakash, would seek instruction as to whether investigation has been kept pending against any other accused persons, whether they have been charge sheeted? If so, what is the status of their trial?

Let an affidavit to that effect be filed within four weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Saurav / Pankaj