Sohanlal vs State Of Rajasthan
2023 Latest Caselaw 2402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 13/2023

Sohanlal

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Criminal Misc Suspension Of Sentence Application (appeal) No. 628/2021

For Petitioner(s) : Mr. B.R. Godara For Respondent(s) : Mr. Javed Gori, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

22/03/2023

The appellant/applicant has been convicted by the learned

trial court vide judgment dated 08.02.2021 and he has been

sentenced to suffer 14 years rigorous imprisonment for

committing offence under Section 8/15 of the NDPS Act,

simultaneously he was sentenced to suffer 10 years rigorous

imprisonment for committing offence under Section 8/18 of NDPS

Act with default clauses. There is no order as to the sentence

would run consecutively or concurrently.

Learned Public Prosecutor is directed to file response.

List the matters on 05.04.2023.

(FARJAND ALI),J 79-80/KashishS/-

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