Bablu Kumar vs The State Of Jharkhand
2021 Latest Caselaw 4476 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 115 of 2021
        Bablu Kumar                                            --- --- 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. Ankit Kumar, Advocate For the State : Mr. Shekhar Sinha, P.P.

05/29.11.2021 As prayed for by learned counsel for the appellant, 4 weeks' time is allowed to remove the defect no. 5(e) regarding furnishing of original vakalatnama. Office to verify.

The sole appellant along with two others stands convicted for the offence punishable under Sections 20(b)(ii)(C) and 22(c) of the NDPS Act by the impugned judgment dated 27.02.2021 passed in NDPS Case No. 04 of 2020 by the court of learned Special Judge(NDPS), East Singhbhum, Jamshedpur and all of them have been sentenced to undergo R.I. for 10 years with a fine of Rs.1 Lakh each and a default sentence each u/s 20(b)(ii)(C) of the NDPS Act and further sentenced to undergo R.I. for 10 years with a fine of Rs.1 Lakh each and a default sentence each u/s 22(c) of the NDPS Act by the impugned order of sentence dated 04.03.2021.The substantive sentence have been ordered to run concurrently.

Admit.

Call for the lower court record in connection with NDPS Case No. 04 of 2020 from the court of learned Special Judge (NDPS), East Singhbhum, Jamshedpur.

Office to verify whether co-convict Chandan Kumar Yadav and Sonu Kumar have preferred any appeal.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty