REGENT COMPUTRONICS PVT. LTD.

Irungbam Anil Meetei Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. MOHANLAL [REFERRED TO]
MOHAMMED KHALID AND ANR. VS.STATE OF TELANGANA [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
MEGH SINGH VS. STATE OF PUNJAB [REFERRED TO]
MOHINDER VS. STATE OF HARYANA [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PARDEEP KUMAR ETC [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. H. Barbhuiya, learned counsel appearing on behalf of the appellant.

(2.) This is an appeal challenging the Judgment And Order dtd. 19/7/2018, in connection with NDPS Case No. 62 of 2017, whereby and whereunder, the appellant was convicted under Sec. 20 (b) (ii) (C) of the NDPS Act and sentenced to undergo Rigorous Imprisonment for 10 (ten) years and to pay fine of Rs.1,00,000.00 (Rupees One Lac Only) with default stipulation.

(3.) Also heard learned Standing Counsel Mr S C Keyal, representing the NCB.

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IRUNGBAM ANIL MEETEI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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