MANOJ KUMAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant has challenged the judgment dated 19-11-97 passed by Shri U. S. Mishra, Sessions Judge, Sambalpur in Sessions Trial Case No. 197 of 1995 convicting the appellant under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the Act') and sentencing him to undergo rigorous imprisonment for five years and to pay a fine of Rs. 50,000/-, in default, to undergo rigorous imprisonment for a further period of one year.

(2.) The prosecution case runs as follows :

(3.) The plea of the defence is one of complete denial and false implication.