CRLA/29/2023
2023 Latest Caselaw 292 UK

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      13.01.2023                        CRLA No.29 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The present Appeal has been filed against the judgment dated 05.01.2023, passed by learned Special Sessions Judge,

of 2021, "State of Uttarakhand Vs. Ramesh Chauhan", by which, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years alongwith a fine of Rs.1,00,000/- (Rupees One Lakh) under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard Mr. Hemant Singh Mahra, learned counsel for the appellant, Mr. T.C. Agarwal, learned Deputy Advocate General along with Ms. Lata Negi, learned Brief Holder for the State.

Admit.

List this case on 19.05.2023. Summon the Lower Court Record.

(Alok Kumar Verma, J.) 13.01.2023

Shubham