GHASIRAM PATRA Vs. STATE

JUDGEMENT

(1.) The appellant has challenged the judgment dated 18-1-1995 passed by Shri B. K. Patnaik, Sessions Judge, Balangir in Sessions Case No. 121 of 1994 convicting him under S. 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') and sentencing him to undergo rigorous imprisonment for ten years and to pay a fine of one lakh rupees, in default to undergo rigorous imprisonment for a further period of five years.

(2.) Prosecution case runs as follows :-

(3.) The defence plea is one of denial.