Chandan Kumar Yadav @ Chandan ... vs The State Of Jharkhand
2021 Latest Caselaw 3402 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 148 of 2021

              Chandan Kumar Yadav @ Chandan Kumar ---             ---   Appellant
                                               Versus
              The State of Jharkhand                 ---          ---   Respondent
                                                 ---

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

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For the Appellant: M/s Ashutosh Ranjan Kumar, Anjani Kumar, Advocates For the Respondent: Mr. Ravi Prakash, A.P.P

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02 / 13.09.2021 The sole appellant along with two others namely Sonu Kumar and Bablu Kumar stand convicted for the offence punishable under sections 20(b) (ii) (c) and section 22 (c) of N.D.P.S Act by the impugned judgment dated 27.02.2021 passed in NDPS Case No. 04/2020 by the Court of learned Special Judge (NDPS), East Singhbhum, Jamshedpur and all the convicts have been sentenced to undergo R.I for ten years with a fine of Rs. 1.00 lakh each and default sentence each under sections 20(b) (ii) (c) of NDPS Act and they have been further sentenced to undergo R.I for ten years with a fine of Rs. 1.00 lakh each and default sentence under section 22 (c) of NDPS Act by the impugned order of sentence dated 04.03.2021. The substantive sentences under both the offences have been ordered to run concurrently.

2. Admit.

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

4. It is informed that Cr. Appeal (DB) No. 115/2021 has been preferred by the co-convict Bablu Kumar. Office to verify whether other convict Sonu Kumar has preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/