REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

GUNWANTLAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
STATE OF UTTAR PRADESH VS. CHET RAM [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAMESH PRASAD MISRA [REFERRED TO]
KOLI LAKHMANBHAI CHANABHAI VS. STATE OF GUJARAT [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
BALU SONBA SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
NARCOTICS CONTROL BUREAU JODHPUR VS. MURLIDHAR SONI [REFERRED TO]
AMARSINGH RAMJIBHAI BAROT VS. STATE OF GUJARAT [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
RAMKRUSHNA VS. STATE OF MAHARASHTRA [REFERRED TO]
SARVESH NARAIN SHUKLA VS. DAROGA SINGH [REFERRED TO]
SUBBU SINGH VS. STATE [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
PRITHI VS. STATE OF HARYANA [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
HIMANSHU ALIAS CHINTU VS. STATE OF NCT OF DELHI [REFERRED TO]
JAGDISH RAI VS. STATE OF PUNJAB [REFERRED TO]
ASHOK ALIAS DANGRA JAISWAL VS. STATE OF M P [REFERRED TO]
YOMESHBHAI PRANSHANKAR BHATT VS. STATE OF GUJARAT [REFERRED TO]
BHAJJU ALIAS KARAN SINGH VS. STATE OF M P [REFERRED TO]
RAMESH HARIJAN VS. STATE OF UP [REFERRED TO]
SORABKHAN GANDHKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) APPELLANT -convict Rakesh Kumar has assailed the judgment dated 12.8.2014/13.8.2014, passed by learned Special Judge -I, Sirmaur District at Nahan, H.P., in Sessions Trial No. 26 -ST/7 of 2013, titled as State of Himachal Pradesh vs. Rakesh Kumar and another, whereby he stands convicted and sentenced to undergo rigorous imprisonment for a period of eight years and pay fine of Rs. 80,000/ - in relation to an offence punishable under the provisions of Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act) and in default thereof, to further undergo simple imprisonment for a period of six months.

(2.) IN relation to an F.I.R. No. 8, dated 28.1.2013, registered at Police Station Rajgarh, Distt. Sirmaur, H.P., accused Rakesh Kumar (appellant herein) and co -accused Siya Ram were charged for having committed an offence punishable under the provisions of Section 20 of the Act. Vide impugned judgment dated 12.8.2014/13.8.2014, trial Court convicted both the accused in relation to the charged offence for they were found possessing 885 grams of charas without any lawful authority and sentenced as aforesaid.

(3.) CONVICT Rakesh Kumar (appellant herein) as also convict Siya Ram (appellant in Cr. Appeal No. 341 of 2014) assailed the judgment by filing separate appeals, which were clubbed and heard together. However on 27th February, 2015, these appeals were delinked and Cr. Appeal No. 341 of 2014 so filed by convict Siya Ram was disposed of vide separate judgment of that date. Without laying challenge to the findings returned by the trial Court, Siya Ram pleaded for reduction of quantum of sentence which, taking into account the overall attending circumstances, was so done. His sentence was reduced for a period of five years.

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RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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