RANJIT PAIKA & ANR Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. Srinibas Parija, learned counsel for the appellant no.2 Bijaya Raita (petitioner) and Mr. Priyabrata Tripathy, learned Addl. Standing Counsel for the State.

(2.) The petitioner faced trial in the Court of learned Special Judge, Gajapati, Paralekhemundi in G.R. Case No.116/2011 (T.R. No.20/2011) for offence punishable under section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter 'N.D.P.S. Act') along with appellant no.1 Ranjit Paika and they were found guilty of the offence charged and sentenced to undergo R.I. for ten years and to pay a fine of Rs.1,00,000/- (rupees one lakh only) each, in default, to undergo R.I. for one year.

(3.) This application is filed by the appellant no.2 Bijay Raita for declaring him as a juvenile and release him on bail.