BIBEKPAL @ PRASANT ARORA Vs. STATE

JUDGEMENT

(1.) THESE two appeals are interlinked and there fore, are disposed of by this common judgment, which shall govern each one of them.

(2.) APPELLANT in each case challenges his conviction for the alleged commission of offence punishable under Section 20 (b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act') and sentence of rigorous imprisonment for five years and fine of Rs. 5.000/- with default sentence of rigorous imprison­ment for a further period of six months.

(3.) TEN witnesses were examined to further the prosecution version. Of them PW 8 is the Investigating Officer and PWs 1, 4 and 7 are the witnesses to seizure of the articles. PW 10 is the Sub-Inspector of Police of Jeypore Town Police Station, who was then in charge of the Malkhana of the Town Police Station. Accused persons pleaded innocence. Four witnesses were examined in support of the defence ver­sion, of false implication.