STATE OF UTTARAKHAND Vs. MALKEET SINGH

JUDGEMENT

(1.) <DJG>DHARAM VEER, J.</DJG> The present leave to appeal application has been preferred by the applicant/appellant/State u/s 378(3) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.) with a prayer to grant leave to the applicant/ appellant/State to file the appeal against the acquittal of the respondent for the offence punishable u/s 8/20 of the Narcotics Drugs & Psychotropic Substances Act, 1985 {hereinafter to be referred as the Act} vide judgment and order dated 12.3.2010 passed by the Special Sessions Judge, Champawat in Special S.T. No.20/2007, State. Vs. Malkit Singh.

(2.) Heard Mr. Amit Bhatt, learned Additional Government Advocate for the State/applicant/appellant and perused the entire material available on record.

(3.) It was argued by learned Addl. GA that about 1 kilograms of Charas was said to be recovered from the possession of the accused/respondent and the trial court has erred in recording the acquittal of the respondents.