REGENT COMPUTRONICS PVT. LTD.

JOGINDRA SINGH Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

BIJAYA KUMAR SUBUDHI V. STATE OF ORISSA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
MOHINDER KUMAR VS. STATE PANAJI GOA [REFERRED TO]
STATE OF PUNJAB VS. LABH SINGH [REFERRED TO]
THANDI RAM VS. STATE OF HARYANA [REFERRED TO]
SHYAM SUNDER SONI VS. STATE [REFERRED TO]
BABU RAO VS. STATE OF KARNATAKA [REFERRED TO]
SURESH KUMAR SAHU VS. STATE OF ORISSA [REFERRED TO]
PANKAJ PRADHAN VS. STATE [REFERRED TO]
SARDAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the judgment dated 1-9-98 passed by Shri U.S. Mishra, Sessions Judge, Sambalpur is Sessions Trial No. 112 of 1997, convicting him under Section 20 (b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafer refered to as 'the Act') and sentencing him to undergo rigerous 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.) Briefly stated, the prosecution case runs as follows :

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

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JOGINDRA SINGH Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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