MOHADEV GOND Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant being aggrieved by the judgment of conviction and order of sentence dated 22.09.2012 by the learned Sessions-cum-Special Judge, Sambalpur in Criminal Trial No. 08 of 2004, convicting him for offence under section 20(a)(i) of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short, NDPS Act) and sentencing him to undergo rigorous imprisonment for a period of ten years with payment of fine of Rs. 1.00 lakh in default to undergo rigorous imprisonment for two years has preferred this appeal from inside the jail.

(2.) The case of the prosecution is as under:-

(3.) During trial, prosecution examined eight witnesses when defence has examined none. From the side of prosecution several documents such as F.I.R., seizure list, Chemical Examiner's report etc. have also been proved.