SUBASH SUNA Vs. STATE

JUDGEMENT

(1.) In this appeal, the appellant calls in question the legality of the judgment of conviction and order of sentence passed by the learned Sessions Judge, Koraput in Sessions Case No. 12 of 1991, convicting him for an offence punishable under Section 20(b)(i) of the Narcotic Drugs and Psychotropic Substances 1985 (in short, 'the Act') and sentencing to undergo R.I. for two years and to pay a fine of Rs.1,000/- and in default for such payment, to undergo R.I. for a further period of two months.

(2.) The prosecution case is as follows :-

(3.) The appellant denied the charge in entirety.