(1.) The appellant State has preferred the present appeal under the provisions of Section 378 of the Code of Criminal Procedure, 1973 ('the Code', for short) against the order and judgment of acquittal passed by the learned Additional City Sessions Judge, Ahmedabad in Sessions Case No.153 of 1990 whereby the learned Additional Sessions Judge acquitted the accused Jabbirsing Ratansing Indra Rajput from the charge of offences punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act', for short) and for the offence under Section 66 of the Bombay Prohibition Act ('the Prohibition Act', for short).
(2.) The prosecution case as revealed before the trial Court can be briefly stated thus:
(3.) As the said Court lacked jurisdiction to try the offence in question, it committed the case to the Court of Sessions, Ahmedabad as provided under Section 209 of the Code and thus the Sessions Court registered the said case as Sessions Case No.153 of 1990.
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