Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18 - Appeal against conviction - An appeal against conviction could not have been treated as infructuous merely for the reason that the convicted appellant had served out the sentence awarded by the Trial Court in any case, the appeal could not have been dismissed as infructuous - Appeal remanded - Supreme Court of India Judgements
2022) 1 ApexCourtJudgments(SC) 394 : (2022) 1 CriCC 387 : (2022) 1 RCR(Criminal) 119 SUPREME COURT OF INDIA DIVISION BENCH GURJANT SINGH — Appellant Vs. THE STATE OF PUNJAB — Respondent ( Before : Dinesh Maheshwari and Vikram Nath, JJ. ) Criminal Appeal Nos. 1385-1386 of 2021 Decided on : 13-11-2021 Narcotic Drugs and Psychotropic […]
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