CRLA/81/2021
2021 Latest Caselaw 949 UK

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                                  CRLA No.81 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Devesh Upreti, learned counsel for the appellant.

Mrs. Pushpa Bhatt, learned Dy.A.G. along with Mr. Siddhartha Bisht, learned B.H. for the State.

Heard.

This appeal is directed against the judgment and order dated 20.02.2021 passed by learned Sessions Judge, Champawat, in Special Session Trial No.8 of 2019, State vs. Amarjeet & another, whereby the learned court below convicted the appellant under Section 20(E) of NDPS Act and sentenced 10 years rigorous imprisonment along with fine of Rs.1,00,000/-.

Admit.

Summon the LCR.

List this matter on 26.03.2021 along with CRLA No.47 of 2021.

(R.C. Khulbe, J.) 16.03.2021 BS