CRJA/140/2023
2025 Latest Caselaw 5103 UK

Uttarakhand High Court

CRJA/140/2023 on 29 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRJA No.140 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Sandeep Adhikari, Legal Aid Counsel for the appellant appeared through video conferencing.

2. Ms. Pushpa Bhatt, Addl. CSC with Mr. S.C. Dumka, AGA for the State.

3. This appeal is filed from jail by the appellant.

4. The present appeal is directed against the judgment and order dated 15.09.2023 passed by the Special Session Judge, Bageshwar in Session Trial No.6 of 2022, State vs. Mahender Ram, whereby the appellant has been convicted under Section 8 read with Sections 20(b)(ii)(C) of NDPS Act, 1985 and was sentenced 10 years rigorous imprisonment and a fine of Rs.1,00,000/- with default stipulation six months additional imprisonment.

5. The appeal is within time.

6. Admit the appeal.

7. Summon the lower court record.

8. List this case on 10.12.2025.

(Pankaj Purohit, J.) 29.10.2025 Ravi