Javta Ram vs The State Of Jharkhand
2021 Latest Caselaw 4337 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 256 of 2021

        Javta Ram                                          ---    ---   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 : Mr. Vikram Singh, Advocate For the Respondent : Mr. Ravi Prakash, A.P.P.

02/22.11.2021 Sole appellant stands convicted for the offences punishable under Section 15(c) of the N.D.P.S. Act vide impugned judgment of conviction dated 25.08.2021 passed in N.D.P.S. Case No. 24 of 2018 by the learned court of Additional Sessions Judge-IV, Chatra and has been sentenced to undergo R.I. for 15 years with a fine of Rs.1,50,000/- and a default sentence vide impugned order of sentence dated 27.08.2021.

Admit.

Call for the lower court records from the learned court of Additional Sessions Judge-IV, Chatra in connection with N.D.P.S. Case No. 24 of 2018.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/