REGENT COMPUTRONICS PVT. LTD.

SANDEEP KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

JAGDISH V. STATE OF MADHYA PRADESH [REFERRED TO]
APPABHAI AND ANR. V. STATE OF GUJARAT [REFERRED TO]
STATE OF HIMACHAL PRADESH VERSUS THARBAN LAL [REFERRED TO]
OUSU VARGHESE VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
SUKHDEV YADAV VS. STATE OF BIHAR [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. MAI RAM [REFERRED TO]
STATE OF PUNJAB VS. LEELA [REFERRED TO]
STATE OF PUNJAB VS. NIRMAL SINGH [REFERRED TO]
VINOD KUMAR VS. STATE OF HARYANA [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Instant appeal has been preferred by appellant Sandeep Kumar (hereinafter referred to as the "accused" in short), against the judgment dated 31.03.2017, passed by learned Special Judge(II), Kinnaur at Rampur Bushehar, District Kinnaur, H.P., in Sessions Trial No.21-R/3 of 2010/2016, titled State of Himachal Pradesh versus Sandeep Kumar, whereby accused was convicted for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "Act" in short) and sentenced to undergo rigorous imprisonment for ten years, alongwith fine of Rs.1,00,000/- and in default of payment of fine, the convict has to further undergo simple imprisonment for six months.

(2.) Prosecution Case:

(3.) Aggrieved against the judgment of conviction, instant appeal has been preferred.

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SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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