CRLA/704/2023
2023 Latest Caselaw 3089 UK

              Office Notes,
             reports, orders
 .           or proceedings
     Date                                        COURT'S OR JUDGES'S ORDERS
No          or directions and
            Registrar's order
             with Signatures
                                CRLA No.704 of 2023
                                Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Amit Kapri, Advocate for the appellant.

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

2. This is an Appeal against conviction filed under Section 374 (2) Cr.P.C. The appellant has challenged the judgment & order dated 10.08.2023 passed by learned Special Sessions Judge (N.D.P.S.), District

of 2021, whereby appellant has been convicted under Section 8 read with Section 20(b)(ii)(c) of N.D.P.S. Act and has been directed to undergo 20 years rigorous imprisonment with fine of ` 1,50,000/- and, in default of payment of fine, she was sentenced to undergo five years additional rigorous imprisonment. The appellant has sought her release on bail.

3. As per office report, the Appeal is within time.

4. Admit.

5. Summon Lower Court's Record.

6. List on 26.12.2023. Objection to the bail application, if any, be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 11.10.2023 Arpan