REGENT COMPUTRONICS PVT. LTD.

JAMES EAZY FRANKY Appellant

V/S

D.R.I Respondents

Referred Judgements :-

MEGH SINGH V. STATE OF PUNJAB [REFERRED TO]
RAJESH JAGDAMBAAVASTHI V. STATE OF GOA [REFERRED TO]
NOR AGA V. STATE OF PUNJAB & ANR. [REFERRED TO]
PON ADITHAN VS. DEPUTY DIRECTOR NARCOTICS CONTROL BUREAU MADRAS [REFERRED TO]
M PRABHULAL VS. ASSISTANT DIRECTOR DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
BABUBHAI UDESINH PARMAR VS. STATE OF GUJARAT [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
EZE VAL OKEKE ALIAS VAL EZE VS. NARCOTIC CONTROL BUREAU [REFERRED TO]
KARAM CHAND VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Vide the instant Appeal, the appellant has challenged the impugned judgement dated 22.03.2009 passed by ld. Special Judge, NDPS, New Delhi in Sessions Case no.38-A/05, whereby the appellant has been held guilty and convicted for the offence punishable under Section 21 (C) of NDPS Act.

(2.) Also challenged the order on Sentence dated 25.03.2009, whereby he was sentenced to undergo RI for a period of 12 years with a fine of Rs.1,50,000/- and in default of payment of the fine further sentenced to undergo RI for a period of 1 years.

(3.) Benefit of Section 428 Cr.P.C. has also been extended to the convict.

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JAMES EAZY FRANKY Vs. DRI

Referred Judgements :-

JUDGEMENT

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