AJAYA KUMAR RAJ Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant (also described as the 'accused') assails his conviction for the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the 'Act') and sentence of five years' regorous imprisonment and fine of Rs. 50,000/-, with default sentence to undergo rigorous imprisonment for one year attached to it, as directed by the learned Sessions Judge, Balasore.

(2.) Prosecution accusation on the basis of which the accused faced trial are as follows :

(3.) Accused pleaded innocence and false implication.