M. APPALA NARASAMMA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant is aggrieved by the judgment dtd. 11/2/1994 passed by the learned Sessions Judge, Koraput-Jeypore confiscating the truck bearing Registration No. ABK-799 in Sessions Case No.229 of 1993.

(2.) In the present case, two accused, namely, Polichetti Satyanarayana and Appado Venkatramana stood charged for commission of offence punishable under Ss. 20(b)(i) of the NDPS Act. By the impugned judgment they have been convicted. While convicting the accused persons, the learned trial court has confiscated the truck in subject and directed to sale the same and the sale proceed to be confiscated to the State. Against the order of confiscation and sale proceeds of the truck in subject directed to be confiscated to State, the appellant has filed the present appeal being the owner of the vehicle.

(3.) Heard Mr. Udipta Kumar Panda, learned counsel for the appellant and Mr. S.J. Mohanty, learned Additional Standing Counsel for the State.