UNION OF INDIA Vs. ROOPARAM

JUDGEMENT

(1.) Heard learned counsel for the appellant-Union of India.

(2.) No one is present on behalf of the respondent-accused.

(3.) This appeal by special leave is directed against the judgment and order dated 08.12.2009, passed by the High Court of Madhya Pradesh, bench at Indore, in Criminal Appeal No. 1087 of 2008, whereby the High Court allowed the appeal of the respondent herein and acquitted him of the charges under Sections 8 and 15(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as"the Act"). Aggrieved by the acquittal of the respondent, Union of India is in appeal before this Court.