CRLA/620/2023
2023 Latest Caselaw 2708 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 620/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Alok Kumar Verma, J.

Ms. Sheetal Selwal, Advocate, for the appellant.

Mr. J.S. Virk, Deputy Advocate General, for the State.

(2) This is an appeal filed under Section 374(2) CrPC. By the impugned judgment dated 18.8.2023, passed by Special Judge (NDPS Act)/2nd Additional Sessions Judge, Nainital, in Special Sessions Trial No. 40/2020, appellant has been convicted for the offences punishable under Section 8/20 read with Section 60 of the NDPS Act and sentenced to undergo R.I. for 11 years and to pay a fine of ₹1,10,000/- with default sentence of six months' imprisonment.

(3) As per office report, appeal is within time.

                                 (4)        Admit. Summon LCR.
                                 (5)       Objection against the bail

application be filed within three weeks.

(6) List on 22.11.2023.

(Alok Kumar Verma, J.) (Manoj Kumar Tiwari, J.) 14.9.2023 Pr