STATE OF GUJARAT Vs. GAURISHANKER SIDHANATH TIWARI

JUDGEMENT

(1.) THE present Appeal is directed against the judgment and order dated 23.10.1996 passed by the learned Additional City Sessions Judge, 14th Court, Ahmedabad, in Sessions Case No.186 of 1995, whereby respondent accused No.1 Gaurishankar Sidhanath Tiwari (hereinafter referred to as "the respondent") has been acquitted of charges under Sections 29, 8 and 20(b)(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act') and Sections 14, 66(B) and 83 of the Bombay Prohibition Act, 1949.

(2.) THOUGH there were two accused before the Sessions Court, the present appeal has been filed only qua the respondent.

(3.) AFTER having appreciated and evaluated the evidence on record, the Trial Judge recorded a finding of acquittal in favour of the respondent.