STATE OF GUJARAT Vs. BABUBHAI VITHHALBHAI PRAJAPATI

JUDGEMENT

(1.) THE present appeal, under section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 17.7.1989 passed by the learned Additional Sessions Judge, Court No.16, Ahmedabad, in Sessions Case No. 439 of 1988, whereby the accused has been acquitted of the charges under Section 18 of the Narcotic Drugs and Psychotropic Substances Act and 66 -A of the Bombay Prohibition Act leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) BEING aggrieved by the impugned judgment and order of acquittal, the State has challenged the same by preferring present Appeal.