STATE, GNCT DELHI Vs. YOGESH KOCHAR

JUDGEMENT

(1.) The present petition under Section 397/401 Cr.P.C is directed against the order dated 30.08.2017, passed by the Additional Session Judge/Special Judge (NDPS) (West), Tis Hazari Courts, Delhi in Criminal Appeal No. 67/2016 acquitting the accused/respondent herein and setting aside the judgment of conviction dated 05.08.2016 and order on sentence dated 02.09.2016 passed by the learned Metropolitan Magistrate-07 (West), Tis Hazari Courts, Delhi.

(2.) The facts, in brief, leading to the instant revision petition are as under:

(3.) Heard Ms. Meenakshi Chauhan, learned APP for the State and Mr. Abhishek Kumar, learned counsel for the respondent and perused the material on record.