STATE Vs. MOHAMMED SADIQ

JUDGEMENT

(1.) THE state has challenged the judgment and order of acquittal of the respondents for the charge under Section 8 (c) read with Section 20 (b) of NDPS Act, 1985 (hereinafter referred to as 'the Act for short) on a trial held by JMFC, Mangalore.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) I have heard Sri.Bhavani Singh, learned State Public Prosecutor and Sri.Sandesh shetty, learned Counsel for the respondents.