STATE OF GUJARAT Vs. MUKESHBHAI CHHAGANBHAI BORICHA

JUDGEMENT

(1.) THIS Appeal is preferred by the State being aggrieved by the order and judgment passed by the learned Principal Sessions Judge as a Special Judge, Junagadh in Sessions (NDPS) Case No. 1 of 2010 conducted for the offences punishable under section 20 and 21 of the Narcotic Drugs and Psychotropic Substances Act(NDPS Act for short) , whereby he acquitted the respondent accused of all the charges on 27th September 2010.

(2.) THE brief outline of the prosecution case is as under : 2.1 A Traffic Constable Hanifhai Gulmohmedbhai received an information on 14th October 2009 that the respondent (original accused) had concealed 170 grams of charas worth of Rs 17,000/ in the head light of Hero Honda Motor Cycle serving registration No. GJ11DD1718 and this was allegedly kept by the accused in his conscious possession.

(3.) THE impugned order and judgment of Special Judge are at large before this Court by way of the present Appeal.