SADHU BHOI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant being aggrieved by the judgment of conviction recorded against him by the learned Sessions Judge, Sambalpur in S.T. No. 129 of 1990 convicting him for offence under Section 20 of the N.D. and P.S. Act, 1985 and sentencing him to undergo rigorous imprisonment for a period of one year with payment of fine of Rs. 500/- in default to undergo rigorous imprisonment for three months has preferred this appeal.

(2.) The case of the prosecution is as under:

(3.) In the trial, prosecution examined five witnesses when the defence examined none.