KARPURA SENAPATI Vs. STATE

JUDGEMENT

(1.) CONVICTION of the Petitioner under Section 47 (a) of the Bihar and Orissa Excise Act, 1913 (hereinafter referred to as ''the Act '') and imposition of sentence to undergo rigorous imprisonment for eight months with fine of Rs. 500/ - in default to undergo rigorous imprisonment for two months which has been affirmed in appeal is challenged by the accused in this criminal revision.

(2.) ON 2 -6 -1980, p.w. 8 the Assistant Sub -Inspector of Police of Jamankira Police station recovered 27 bags of bhang mixed with ganja from the house where the Petitioner was residing. Petitioner was tried and convicted on the finding that he was in possession of the said 27 bags of bhang mixed with ganja.

(3.) SINCE legal questions were raised, I requested Mr. G. H. Panda, advocate to render his valuable assistance which he has extended with ability.