R.P. PUROHIT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned Counsel for the Applicants/revisionists and perused the record.

(2.) ACCORDING to the prosecution case, the accused were challenged under Section 8/20 of N.D.P.S. Act and after recording the evidence, the Sessions Judge has come to the conclusion that prosecution was able to prove the guilt against the accused persons. After recording the acquittal of the accused, learned Additional Sessions Judge directed the police officials, who were involved in the recovery and investigation, which was recovered from his personal search that shall be recovered from their pay as well as from G.P.F. It was further observed by the learned Additional Sessions Judge that the accused were in Jail for eight months for which Rs. 1 lac each will be paid by the police officials within a period of one month to the accused as a compensation. Thereafter, the police department will recover such amount from the erring police personnel from their pay or G.P.F.

(3.) BY means of this revision, the revisionists have prayed that the order and judgment of the learned Trial Court dated 30 -06 -2001 awarding compensation against the revisionists may be quashed.