LAWS(ORI)-2011-1-60

SUSHANT DAS & SUBRAT Vs. STATE OF ORISSA

Decided On January 20, 2011
Sushant Das And Subrat Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) BOTH the appeals are directed against the judgment and order dated 2.12.2004 passed by the learned Sessions Judge, Koraput in Criminal Trial No. 217 of 2003 convicting the appellants under Section of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') and sentencing each of them to undergo rigorous imprisonment for ten years and fine of rupees one lakh, in default to undergo rigorous imprisonment for two years.

(2.) PROSECUTION case is as follows:

(3.) IN order to substantiate the charge, prosecution examined ten witnesses, P.Ws. 1 to 10, who had already been introduced in course of narration of the prosecution case. Prosecution also relied upon documents marked Exts. 1 to 28 and material exhibits M.Os. I to XLIX. D.W. 1 was examined as the only defence witness on behalf of the appellants.