STATE OF GUJARAT Vs. RAVJIBHAI S PARMAR

JUDGEMENT

(1.) LEARNED APP Mr.Pujari for the appellant-State filed affidavit of Shri Chandrakant Sivdas Sonar, Head Constable, Umreth Police Station, Anand tendering unconditional apology. Para-3 of the said affidavit reads as under:-

(2.) COMING to the merits of the matter, the present appeal is filed by the State of Gujarat being aggrieved by judgment and order dated 11.04.1990 passed by the learned Additional Sessions Judge, Nadiad, in Sessions Case No.252 of 1988, whereby the learned Additional Sessions Judge was pleased to acquit the accused for offence under Sections 17, 18 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, "the said Act").

(3.) ON perusal of the judgment and order, the Court finds that the learned Additional Sessions Judge has considered the evidence led by the prosecution in detail and in accordance with law. In para-12, the learned Additional Sessions Judge has considered submissions made by both the parties and after taking into consideration decisions of this Court, reported at 1990 (1) GLR 122 and 31 GLR 150, has recorded acquittal. 5.1 ON careful consideration, the Court finds that the learned Additional Sessions Judge has rightly appreciated the evidence led before him and has then come to conclusion of acquitting the accused.