GANESH NAIK Vs. STATE

JUDGEMENT

(1.) Ganesh Naik (hereinafter referred to as the 'accused') has preferred this appeal questioning legality of the judgment of conviction passed by the learned Sessions Judge, Balasore holding him guilty of an offence punishable under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985. (In short, the 'Act') and sentencing him to undergo rigorous imprisonment for five years and to pay a fine of Rs. 50,000/-, with default stipulation of one year's rigorous imprisonment.

(2.) Accusations which led to the trial of the accused are as follows :

(3.) The accused took a plea that he had not raised any cannabis plant, and did not know anything about the betel vine.