Sanjay Kumar vs The State Of Jharkhand
2021 Latest Caselaw 3529 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Cr. Appeal (DB) No. 184 of 2021

             Sanjay Kumar                 ...           ...    ...    Appellant
                                     Versus
            The State of Jharkhand                    ...    ...    Respondent
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                       Through: Video Conferencing

            For the Appellant                    : Mr. Anuj Kumar Trivedi, Advocate
            For the respondent                   : A.P.P.
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2/21.09.2021           Sole appellant stands convicted for the offence

punishable under Sections 22 (c), 20(b) (ii) (c) of the N.D.P.S. Act vide impugned judgment of conviction and order of sentence dated 31.07.2021 passed in N.D.P.S. Case No. 12 of 2021, arising out of Bishnugarh P.S. Case No. 206 of 2020 by learned Additional Sessions Judge-IX, Hazaribagh and has been sentenced to undergo R.I. for twenty years with fine of Rs. 2,00,000/- under Section 20(b) (ii) (c) and same sentence has been awarded under Section 22 (c) of the N.D.P.S. Act and in default of payment of fine, he is further sentenced to undergo rigorous imprisonment for one year and both the sentences were directed to run concurrently.

2. Admit.

3. Call for lower court records in connection with N.D.P.S. Case No. 12 of 2021 arising out of Bishnugarh P.S. Case No. 206 of 2020 from the court of learned Additional Sessions Judge-IX, Hazaribagh.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/