(1.) Consequent upon filing of a charge sheet against the accused-respondent Anand Singh Chilwal, under Section 18/20 of the Narcotic Drugs and Psychotropic Substances, Act, 1881, trial began in the Court of learned Additional Sessions Judge/1st FTC, Haldwani, Nainital. Accused pleaded not guilty to the charge framed against him and claimed trial.
(2.) PW 1 SI Rajesh Bharti, PW 2 Constable Haidar Abbas and PW 3 ASI R. K. Sharma were examined on behalf of the prosecution. Incriminating evidence was put to the accused, in which he said that he (accused- respondent) was falsely implicated in the case. No evidence was given in defence.
(3.) After considering the evidence on record, the accused-respondent was exonerated of the charge levelled against him, vide judgment and order dated 30.05.2011. Aggrieved against the impugned judgment and order, present Criminal Government Appeal was preferred by the State.