STATE OF CHHATTISGARH Vs. PRAKASH KSHTRIYA

JUDGEMENT

(1.) The State by this acquittal appeal challenges the judgment dtd. 22/1/2015 passed in Special Criminal Case No.12 of 2014 whereby the respondent has been acquitted from the charges under Sec. 20(B)(II)(b) of the Narcotics Drugs and Psychotropic Substance Act, 1985 (in short, NDPS Act).

(2.) Facts :

(3.) The prosecution in all examined 11 witnesses, whereas the accused did not lead any defence witness. The trial court finally vide judgment impugned granted benefit of doubt to the accused person and acquitted him from the offence under Sec. 20-B of the NDPS Act leading to filing of this acquittal appeal by the State.