Allahabad High Court
Sushil Kumar Yadav @ Raju vs Union Of India, Thru. C.B.I., Deptt. ... on 10 August, 2010
Author: Raj Mani Chauhan
Bench: Raj Mani Chauhan
Court No. - 20 Case :- CRIMINAL APPEAL No. - 2101 of 2010 Petitioner :- Sushil Kumar Yadav @ Raju Respondent :- Union Of India, Thru. C.B.I., Deptt. Lucknow Petitioner Counsel :- I.B. Singh Hon'ble Raj Mani Chauhan,J.
Heard learned counsel for the appellant on the point of admission of appeal. This appeal has been preferred by the accused-appellant against the judgment order dated 28.6.2010 passed by the learned Additional Sessions Judge/F.T.C., Court No. 31, Barabanki in Session Trial No. 161 of 2006; State Vs. Sushil Kumar yadav alias Raju, under Section 8/21 N.D.P.S. Act challaned by Central Narcotics Bureau, Lucknow, whereby the learned Additional Sessions Judge held the accused-appellant guilty under Section 8/21 (C) N.D.P.S. Act and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs. 1,00,000/- with default stipulation. The appeal involves arguable point of law.
Admit.
Summon the trial court's record.
Learned A.G.A. may file objection on the prayer of bail within two weeks. List just after receipt of trial court's record on the prayer of bail. Order Date :- 10.8.2010 Santosh/-