REGENT COMPUTRONICS PVT. LTD.

Mohd. Maqbool Raina Appellant

V/S

INTELLIGENCE OFFICER Respondents

Referred Judgements :-

STATE OF NCB VS. VS. BALDEV SINGH [REFERRED TO]
BHOLA SINGH VS STATE OF PUNJAB [REFERRED TO]
MOHD. ASHIQEEN V. STATE [REFERRED TO]
GURJANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB AND ANR. [REFERRED TO]
SUDERSHAN BAKAYA AND ANR. VS. STATE [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF RAJASTHAN VS. GURMAIL SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. GURMAIL SINGH [REFERRED TO]
RADHA KISHAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) In the instant appeal, the appellant has assailed the judgment/order dtd. 27/12/2013, passed by court below, whereby the appellant has been convicted under Sec. 8/20 NDPS, Act and has been sentenced to undergo rigorous imprisonment for a period of 10 years and fine of Rs.1.00 lac, in default of payment of fine, shall further undergo rigorous imprisonment for a period of one year.

(2.) The appellant through the medium of this Memo of appeal seeks indulgence of this Court for setting aside the impugned judgment of conviction and order of sentence inter alia on the following grounds:-

(3.) I have considered the rival contentions.

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MOHD. MAQBOOL RAINA Vs. INTELLIGENCE OFFICER

Referred Judgements :-

JUDGEMENT

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