Patna High Court - Orders
Sanjeev Dev Verma vs The State Of Bihar on 3 July, 2023
Author: Ashutosh Kumar
Bench: Ashutosh Kumar, Shailendra Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.515 of 2023
Arising Out of PS. Case No.-73 Year-2018 Thana- KATIHAR NAGAR District- Katihar
======================================================
1. Sanjeev Dev Verma, S/o- Rati Ranjan Dev Verma, R/O Village- Barahkada,
P.S.-Sidai Mohanpur, Dist- Tripura West.
2. Tapas Dev Verma, son of Late Ramesh Dev Verma, R/O Village- Rajendra
Para, P.S.- Khudai, Dist.- Tripura
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Ms. Mira Kumari, Advocate
For the Respondent/s : Ms. Shashi Bala Verma, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE SHAILENDRA SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
2 03-07-2023Heard the learned counsel for the parties.
This appeal is directed against the judgment and order of conviction and sentence dated 23.02.2023 and 27.02.2023 respectively, passed in N.D.P.S. Case No. 03 of 2018, arising out of Katihar Town (Sahayak) Patna High Court CR. APP (DB) No.515 of 2023(2) dt.03-07-2023 2/3 P.S. Case No. 73 of 2018, whereby the appellants have been convicted under Sections 20(b)(C) r/w Section 25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and have been sentenced to undergo rigorous imprisonment for fourteen years, to pay a fine of Rs. 1,00,000/- each for the offence under Section 20(b)(C) r/w Section 25/29 of the N.D.P.S. Act and in default of payment of fine, to further suffer simple imprisonment for two years.
This appeal is admitted for hearing.
Call for the Lower Court Records of N.D.P.S. Case No. 03 of 2018, arising out of Katihar Town (Sahayak) P.S. Case No. 73 of 2018 from the Court of learned Additional Sessions Judge-IV-cum-Special Judge, N.D.P.S. Act, Katihar.
The appellants have prayed for bail during the pendency of this appeal.
Ms. Shashi Bala Verma, the learned APP shall file the written objection of the State to the prayer for Patna High Court CR. APP (DB) No.515 of 2023(2) dt.03-07-2023 3/3 suspension of sentence made in the present memo of Appeal by the next date.
Re-notify this appeal on receipt of the Lower Court Records on 16th of August, 2023.
(Ashutosh Kumar, J)
(Shailendra Singh, J)
Annu/Praveen
U T