BABUL BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A.K. Pal, learned counsel for the accused-applicant and Mr. Ratan Datta, learned Public Prosecutor appearing for the State.

(2.) The case of the prosecution is that 15(fifteen) bottles of 'ESkuf' syrup (Codeine Phosphate and Chlorpheniramine Maleate Syrup) containing contraband, i.e. Codeine were found from the shop of the accused-applicant namely Sri Babul Banik.

(3.) Learned counsel appearing for the accused-applicant vehemently denies the aforesaid fact. However, conscious possession or otherwise will be determined in course of the trial.