CRLA/650/2023
2023 Latest Caselaw 2820 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 650/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Alok Kumar Verma, J.

Mr. Lokendra Dobhal, Advocate, for the appellant.

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

(2) This criminal appeal, filed under Section 374 read with Section 389 CrPC, is directed against the judgment and order dated 4.9.2023, passed by Special Sessions Judge, Bageshwar in Special Sessions Trial No. 26 of 2021. By the impugned judgment, appellant has been held guilty of offence punishable under Section 8 read with Section 20(b)(ii)(C) of the NDPS Act and sentenced to undergo R.I. for 12 years and to pay a fine of ₹1,50,000/- with default sentence of one year imprisonment. Appeal is within time.

                                 (3)        Admit.
                                 (4)       Summon the LCR and supply

the paper book to learned Counsel, as per rules.

(5) List on 30.11.2023. In the meantime, objection to the bail application be filed.

(Alok Kumar Verma, J.) (Manoj Kumar Tiwari, J.) 21.9.2023 Pr