ABHISHEK RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant Criminal Appeal has been filed against the judgment dtd. 29/3/2023, passed by learned Special Judge (N.D.P.S.)/ IInd Additional Sessions Judge, Dehradun in Special Sessions Trial No. 132 of 2013, 'State of Uttarakhand vs. Abhishek Rana', by which, the appellant- accused has been convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.10,000.00 for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr. Pawan Mishra, learned counsel for the appellant and Mr. Atul Sah, learned Deputy Advocate General for the State.

(3.) Admit.