REGENT COMPUTRONICS PVT. LTD.

JADHAV GOPAL Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

UNION OF INDIA V. L.D. BALAM SINGH [REFERRED TO]
SHAHIDKHAN V. DIRECTOR OF REVENUE INTELLIGENCE,GOVERNMENT OF INDIA,HYDERABAD AND ANOTHER [REFERRED TO]
RAJKUMAR HARIRAM GAMETI V. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
RAJ KUMAR KARWAL KIRPAL MOHAN VIRMANI VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
KANHAIYALAL VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. DONDUSA NAMASA BADDI [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. JAG RAJ SINGH @ HANSA [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant/accused aggrieved by the judgment passed by the learned Special Judge for trial of Cases under N.D.P.S. Act-cum-I Additional Sessions Judge, Adilabad (for short, the 'trial Court'), dtd. 17/1/2023, in N.D.S.C.No.1 of 2012, where under, the appellant was found guilty for the offence under Sec. 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act') and convicted and sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.2,000.00 and in default of payment of fine, to undergo simple imprisonment for a period of three months.

(2.) For the sake of convenience, the parties herein are referred to as they were arrayed before the trial Court.

(3.) The case of the prosecution in nutshell:

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JADHAV GOPAL Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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