RAKESH KUMAR BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) All these three criminal appeals having arisen out of the common judgment and order passed by the learned Sessions Judge-cum-Special Judge, Ganjam-Berhampur in 2(a) C.C. No.7 of 2010 are taken up together for disposal by the common judgment to follow.

(2.) Vide the impugned judgment and order, the respective appellants in CRLA Nos.506 of 2014 and 695 of 2014 have been convicted under Section 20(b)(ii)(C) of the N.D.P.S. Act and sentenced to undergo R.I. for ten years and pay fine of Rs.1 lakh, in default, to further R.I. for two years each, and the seized vehicle owned by the appellant in CRLA No.416 of 2014 has been directed to be confiscated to the State. Hence, the appeals by the appellants.

(3.) Heard the respective learned counsel for the appellants and the learned Addl. Government Advocate appearing for the Respondent-State.