YASSU MAJILA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Appeal has been filed against the judgment dtd. 23/6/2022, passed by the learned District and Sessions Judge/Special Sessions Judge (N.D.P.S. Act), Bageshwar in Special Sessions Trial No.35 of 2019, 'State vs. Yassu Majila', by which, the appellant-Yassu Majila has been convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.50,000.00 for the offence under Sec. 8 read with Sec. 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Saurabh Kumar Pandey, the learned counsel for the appellant and Mr. Pratiroop Pandey, the learned A.G.A. for the State.

(3.) Admit.