BALABHADRA DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant Balabhadra Dash in CRLA No.29 of 2017, the appellant Narendra Kumar Sahu in CRLA No.32 of 2017 and the appellant Jaga @ Dambarudhar Behera in CRLA No.108 of 2017 have filed Misc. Case No.76 of 2017, Misc. Case No.93 of 2017 and Misc. Case No.288 of 2017 respectively under section 389 of Cr.P.C. seeking for bail pending disposal of the appeals.

(2.) The appellants faced trial for commission of offence under section 20(b)(ii)(C) of the N.D.P.S. Act pending in the Court of learned Sessions Judge -cum- Judge, Special Court, Deogarh in T.R. Case No.10 of 2013. The learned trial Court vide impugned judgment and order dated 20.12016 found the appellants guilty of the offence charged and sentenced to undergo rigorous imprisonment for ten years each and to pay a fine of Rs. 1,00,000/- (rupees one lakh only) each, in default, to undergo rigorous imprisonment for one year each.

(3.) On the request of the learned counsels for the respective parties, all the three Misc. Cases were heard analogously and disposed of by this common order.