PRAKASH PRADHAN Vs. STATE OF SIKKIM AND ANOTHER

JUDGEMENT

(1.) Heard Ms. Kamini Jaiswal, learned counsel for the appellant and Mr. A. Mariarputham, learned Advocate General for the State of Sikkim.

(2.) Leave granted.

(3.) The present appeal is directed against the final judgment and order dated 20th August, 2015, passed by the High Court of Sikkim at Gangtok in Criminal Appeal No.03 of 2015, by which the High Court has affirmed the conviction, as well as the order of sentence, under Clause (d) of Section 9 of the Sikkim Anti Drugs Act, 2006 (for short, 'the 2006 Act') read with Section 34 of the Indian Penal Code, 1860, and under Sub-Rule (1) of Rule 17 of the Sikkim Anti Drugs Rules, 2007, read with Section 14 of the 2006 Act and Section 34 IPC, before the court of Special Judge (SADA), South Sikkim at Namchi, in Sessions Trial (SADA) Case No.02 of 2014.