CHHOTU @ SK. JAMIR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellants have filed the instant Criminal Appeals under Sec. 374(2) of the Code of Criminal Procedure, 1973/ Sec. 415(2) of Bharatiya Nagarik Suraksha Sanhita, 2023, invoking the appellate jurisdiction of this Court. The appeals are preferred against the Judgment dtd. 19/4/2023 passed by the learned Additional Sessions Judge-cum- Presiding Officer, Designated Court under OPID, Balasore, in Special Case No.18/299 of 2022/2020, whereby the appellants were convicted for the offences under Sec. 21(C) of N.D.P.S Act and was sentenced to undergo rigorous imprisonment for 10 years and to pay fine of Rs.1,00,000.00 each and in default of payment of fine undergo simple imprisonment for one year each.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the Appellants respectfully and earnestly made the following submissions in support of his contentions: