GHANSHAYAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Appeal has been filed against the judgment dtd. 28/6/2023/30/6/2023, passed by learned Special Judge (NDPS Act)/IInd Additional District Judge, Rishikesh, District Dehradun in Special Sessions Trial No.84 of 2016, 'State vs. Ghanshayam', by which, appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00 under Sec. 8 read with Sec. 15 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985").

(2.) Admit.

(3.) List on 12/12/2023.