CRLA/557/2023
2023 Latest Caselaw 2580 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 557/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Ganesh Kandpal, Advocate, for the appellant.

Mr. Rakesh Kumar Joshi, Brief Holder, for the State.

(2) Challenge in this appeal is to the judgment and order dated 3.8.2023, passed by Special Sessions Judge, Bageshwar, whereby appellant is convicted for the offence punishable under Section 20(b)(ii)(C) of the NDPS Act and sentenced to undergo R.I. for 12 years and to pay a fine of rupees one lakh with default sentence of six months. (3) Appeal is within time. It is admitted for hearing. Summon the LCR.

(4) List on 10.11.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 29.8.2023 Pr