MADHAB SWAIN Vs. STATE

JUDGEMENT

(1.) On the accusation of having committed an offence punishable under Sec. 20 (b) (i) of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the 'Act') appellant (hereinafter referred to as accused') faced trial. He was found guilty, convicted and sentenced to undergo rigorous imprisonment for two years in addition to pay a fine of Rs. 2000.00 with default sentence of rigorous imprisonment for two months.

(2.) Accusations which led to the trial of accused are essentially as follows :

(3.) On consideration of evidence of the witnesses and materials on record, learned 1st Addl. Sessions Judge, Berhampur, circuit at Aska, found the accused guilty and convicted him as aforesaid.