CRLA/203/2024
2024 Latest Caselaw 727 UK

Uttarakhand High Court

CRLA/203/2024 on 18 April, 2024

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRJA 8/2024
                                 Hon'ble Manoj Kumar Tiwari, J.

Ms. Sheetal Selwal, Legal Aid Counsel, for the appellant.

Mr. K.S. Rawal, Brief Holder, for the State.

(2) By the impugned judgment and order dated 7/9.2.2024, appellant has been convicted for the offence under Section 8/20 of the NDPS Act and sentenced to undergo RI for ten years and to pay a fine of ₹1,00,000/-. Against his conviction and sentence, appellant has filed this appeal through Legal Aid Counsel provided to him by the High Court Legal Services Committee, however, in the memo of appeal, it is styled as Criminal Jail Appeal under Section 378(4) CrPC.

(3) Registry is directed to re- register the appeal as Criminal Appeal and list it on 10.7.2024. (4) Meanwhile, trial court record be summoned and objection against the bail application be filed.

(Manoj Kumar Tiwari, J.) 18.4.2024 Pr