Deep Narayan Singh vs The State Of Jharkhand
2021 Latest Caselaw 3400 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 185 of 2021

             1. Deep Narayan Singh
             2. Saheb Singh                                  ---    ---      Appellants
                                               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 Appellants: Mr. Deepak Kumar, Advocate For the Respondent: Mr. Ravi Prakash, A.P.P

---

03 / 13.09.2021 These two appellants stand convicted for the offence punishable under sections 20(b)(ii)(c) of N.D.P.S Act by the impugned judgment dated 26.07.2021 passed in NDPS Case No. 01/2020 by the Court of learned Sessions Judge, Koderma and both the appellants have been sentenced to undergo R.I for ten years with a fine of Rs. 1.00 lakh each and default sentence each by the impugned order of sentence of the same date.

2. Admit.

3. Call for the lower court records in connection with NDPS Case No. 01/2020 from the Court of learned Sessions Judge, Koderma.

4. The prayer for suspension of sentence made through I.A. No. 4531/2021 shall be considered after receipt of the lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/