SUMIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant appeal has been preferred against judgment and order dated 10/11/9/2025, passed in Special Sessions Trial No.83 of 2021, State Vs. Sumit, by the court of I Additional District and Sessions Judge/Special Judge (NDPS Act), Nainital. By it, the appellant has been convicted under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, and sentenced accordingly.

(2.) Heard.

(3.) This appeal has already been admitted.