Docha Hassa vs The State Of Jharkhand
2021 Latest Caselaw 3678 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 212 of 2021

        Docha Hassa                                          ---   ---    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 Through: Video Conferencing

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For the Appellant : Mr. Sabyasanchi, Adv. For the Respondent : Mr. Ravi Prakash, A.P.P.

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02/28.09.2021 This appellant along with Binod Oraon and Jagjeevan Singh stands convicted for the offences punishable under Section 18(b) read with Section 29 of the NDPS Act vide impugned judgment dated 26.03.2021 passed in NDPS Case No.20/2017 by the court of learned Additional Judicial Commissioner-XVII, Ranchi. All the convicts have been sentenced to undergo rigorous imprisonment for 10 years with a fine of Rs. One lakh and a default sentence each vide impugned order of sentence dated 26.03.2021.

Admit.

Call for the lower court records in connection with NDPS Case No.20/2017 from the court of learned Additional Judicial Commissioner- XVII, Ranchi.

It appears that the convict Binod Oraon has preferred Cr. Appeal (DB) No.132/2021. Office to verify whether the convict Jagjeevan Singh has preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/