REGENT COMPUTRONICS PVT. LTD.

Rajkumar Mandal Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

STATE OF GUJARAT VS. ISMAIL U. HAJI PATEL AND ANR. [REFERRED TO]
PARDESI RAM VS. STATE OF M.P. [REFERRED TO]
MOHAMMAD HUSSAIN FARAH VS. UNION OF INDIA [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
JITENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. GURMAIL SINGH [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF RAJASTHAN VS. TARA SINGH [REFERRED TO]
VIJAY JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. MOHANLAL & ANR. [REFERRED TO]
KRISHAN CHAND VS. STATE OF H.P. [REFERRED TO]
GORAKH NATH PRASAD VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. LEEN MARTIN [REFERRED TO]
SWAPAN MAZUMDAR VS. STATE OF ASSAM [REFERRED TO]
VIJAY PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
GANGADHAR ALIAS GANGARAM VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State respondent No.1.

(2.) This appeal is filed under Sec. 415 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the Judgment dtd. 22/7/2024, passed by the learned Special Judge, Bijni, Chirang, in Special (N) Case No. 19(B)/2022. The appellant was convicted under Ss. 20(b)(ii)(B) of the NDPS Act and sentenced to undergo rigorous imprisonment for 3(three) years and 6 (six) months, as well as to pay a fine of Rs.20,000.00 (Rupees twenty thousand) only. In default of payment, the appellant is to undergo rigorous imprisonment for a further period of 60 (sixty) days.

(3.) The prosecution story in brief is as follows:

Click here to view full judgment.

RAJKUMAR MANDAL Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address