STATE OF GUJARAT Vs. MUNAVER AHMED MAKRANI

JUDGEMENT

(1.) THE appellant State, by way of these appeals under Section 378 of the Code of Criminal Procedure, has challenged the common judgement and order of acquittal dated 29.5.1992 passed by learned Additional City Sessions Judge, Ahmedabad, in Sessions Case Nos. 422 of 1988 and 103 of 1990 whereby the respondents - original accused in both the cases were acquitted of the charges under Sections 8, 17 and 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and under Section 66A of the Bombay Prohibition Act.

(2.) THOUGH the appeals were listed for orders, learned advocate Mr. Harnish Darji was appointed as advocate for the respondents original accused. Therefore, these appeals are taken up for final hearing.

(3.) TO prove the case against the accused, the prosecution has examined the following witnesses: 1. Head Constable Budhabhai Bijalbhai, PW-1, at Exh. 12 2. P.S.I. K.K. Patel, PW-2, at Exh. 17 3. Panch Tejaji Kapurji, PW-3, at Exh. 30 4. P.I. G.R. Champavat, PW-4, at Exh. 31