CRJA/44/2023
2023 Latest Caselaw 1096 UK

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       Date     or directions                      COURT'S OR JUDGES'S ORDERS
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      21.04.                     CRJA No.44 of 2023
      2023                       Hon'ble Alok Kumar Verma, J.

Present Jail Appeal has been received through Superintendent, District Jail, Almora.

2. Appellant - Ramakant Semwal has been convicted and sentenced, vide judgment dated 27.03.2023, passed by learned District and Sessions Judge/ Special Sessions Judge (NDPS), Bageshwar in Special Sessions Trial No.21 of 2021, to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.1,00,000/- for the offence under Section 8 read with Section 20

(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, and, in default of payment of fine, he has been directed to undergo additional imprisonment for a period of two years.

3. Heard Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Ms. Lata Negi, learned Brief Holder for the State.

4. Mr. Mukesh Singh Rawat, Advocate, is appointed as Amicus curiae to assist the Court.

5. Admit.

6. Summon Lower Court Record.

List on 06.06.2023.

(Alok Kumar Verma, J.) 21.04.2023 Pant/