Deepak Kumar Yadav vs The State Of Jharkhand
2023 Latest Caselaw 137 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No.870 of 2022

           Deepak Kumar Yadav                        .....   Appellant
                                    Versus
           The State of Jharkhand                    ....      Respondent

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Appellant        :       Mr. Abhay Kr. Chaturvedy Advocate
           For the State            :       Mr. Ravi Prakash, APP
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2/05.01.2023 Heard learned defence counsel Mr. Abhay Kumar Chaturvedi and learned APP appearing on behalf of the state.

It is submitted by learned counsel for the appellant that this appeal has been preferred against the judgment of conviction dated 17.11.2022 and order of sentence dated 18.11.2022, passed by learned Sessions Judge cum Special Judge NDPS Case Chatra, in NDPS Case No.131 of 2021, whereby and where under the sole appellant was convicted for the offence punishable under section 15(b) of NDPS Act and he was sentenced to undergo R.I. for 4 years and to pay a fine of ₹5000/- for the offence punishable under section 15(b) of NDPS Act and in default of payment of fine, he was directed to undergo S.I. for 8 months consecutively. It has further been pointed out that the appellant is in jail since 12.06.2021.

This appeal is admitted for hearing.

Issue notice.

Let the original lower court record be called for.

(Navneet Kumar, J.) R.Kumar