UMESH RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have already heard Mr. Binod Kumar, learned counsel appearing for the appellant and Mrs. Nehala Sharmin, learned Spl. P.P. appearing for the State.

(2.) It is to be mentioned at the very outset that appellant No.1 Krishna Rai died during the pendency of this appeal and vide order dtd. 22/7/2025, appeal of Krishna Rai has been abated.

(3.) Instant criminal appeal arises out of judgment of conviction and sentence of the appellant passed by 1st Additional Sessions Judge cum Special Judge, Bokaro in G.R. Case No.1412 of 1995 dtd. 12/3/2003 and 13/3/2003 respectively, whereby and whereunder the appellant has been held guilty for the offences under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo R.I. for 10 years along with fine of Rs.1,00,000.00 with default stipulation.