NARCOTICS CONTROL BUREAU Vs. LEE WEI QI

JUDGEMENT

(1.) The appellant has filed the present appeal impugning a judgment dated 22.11.2014 passed by the learned Special Judge, Patiala House Courts, New Delhi acquitting the respondent in a complaint case filed under section 20(b)(ii)(C) and 23 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter 'NDPS Act') for possession and attempt to export of 7 kg of Hashish recovered from check-in baggage of the respondent( accused).

(2.) The case set up by prosecution is as under:

(3.) Based on the material on record, the trial court - by an order dated 04.02.2011 - framed charges against the accused for possessing 7 kg of charas and for attempting to export the same outside India and thereby, for having committed offences punishable under section 20(b)(ii)(C) and section 23 read with section 28 of the NDPS Act. The accused pleaded not guilty to the said charges and claimed trial.