REGENT COMPUTRONICS PVT. LTD.

LAKHAN LAL Appellant

V/S

STATE OF C.G. Respondents

Referred Judgements :-

AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
TAHIR VS. STATE DELHI [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
KALEMA TUMBA VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
SAJAN ABRAHAM VS. STATE OF KERALA [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MEGH SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
BALBIR KAUR VS. STATE OF PUNJAB [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
NIRMAL SINGH PEHLWAN ALIAS NIMMA VS. INSPECTOR CUSTOMS [REFERRED TO]
MYLA VENKATESWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 26-03-2004 passed by Special Judge under the Narcotic Drugs and Psychotropic Substances Act, 1985 (henceforth 'the Act, 1985'), Durg in Special Case No. 05/2001. By the impugned judgment, accused/appellant Lakhan Lai has been convicted under Section 20 (b) of the Act, 1985 and sentenced to undergo rigorous imprisonment for 1 year and to pay fine of Rs.3,000.00, in default of payment of fine, to further undergo imprisonment for 6 months.

(2.) CASE of the prosecution, in brief, is as under:-

(3.) ON the contrary, Shri R. R. Sinha, learned Panel Lawyer for the State, supporting the impugned judgment, submitted that the conviction and sentence awarded by the learned Special Judge do not warrant any interference by this Court.

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LAKHAN LAL Vs. STATE OF C.G.

Referred Judgements :-

JUDGEMENT

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