KEDARNATH MALLIK ALIAS KEDAR MALLIK Vs. STATE

JUDGEMENT

(1.) The appellant has challenged the judgment dated 25-7-1998 passed by Shri A. P. Das, Second Additional Sessions Judge, Cuttack in G.R. Case No. 331 of 1997 (T. R. No. 18 of 1997) convicting him under S. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') and sentencing him to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,00,000/- and in default to undergo rigorous imprisonment for a further period of five years.

(2.) Briefly stated, the prosecution case is as follows :

(3.) Mr. R. N. Mohanty, learned counsel for the accused and Shri S. Pradhan, learned Additional Standing Counsel for the State were heard at length. While Shri Mohanty contended that the impugned judgment is unsustainable in law and is liable to be set aside, the learned Addl. Standing Counsel supported the impugned judgment.