STATE OF KARNATAKA Vs. TEJPAL & COMPANY

JUDGEMENT

(1.) THE State has challenged the Judgment and Order of the learned Sessions Judge, acquitting the respondents for the charge under Sections 27(c) and (d) of the Drugs and Cosmetics Act [hereinafter referred to as "the Act" for short], by setting aside the Judgment and Order of conviction and sentence by the learned Magistrate, in a trial before him.

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

(3.) I have heard learned High Court Government Pleader for the appellant/State and also learned counsel for the respondents.