ANITA GAJRAJ Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard learned Counsel for the appellant, Shri Awadhesh Kumar Pandey, learned A.G.A. for the State-respondents and perused the material placed on record.

(3.) This appeal has been filed against the judgment and order dtd. 28/2/2019 passed by learned Additional Session Judge VIIth, Bahraich in Special Session No.32/2014 Case Crime No.1139/2013, Police Station- Rupaidiha, District-Bahraich thereby convicting the appellant under Sec. 8/20 N.D.P.S. Act and whereby sentencing under Sec. 8/20 to appellant to undergo imprisonment of ten years and also pay fine of Rs.100000.00 (One Lakhs) in the condition of default of fine passed under Sec. 8/20 of N.D.P.S. Act appellant shall further undergo six months further imprisonment and all the sentences run concurrently inter-alia on the following amongst other grounds.