STATE OF GUJARAT Vs. RAMESHBHAI CHHAGANBHAI BARIYA

JUDGEMENT

(1.) THE present appeal, under section 378(1) (3) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 16.4.2001 passed by the learned Special Judge and Additional Sessions Judge, Panchmahals at Godhra, in Sessions Case (Narcotics) No. 2 of 2000, whereby the accused has been acquitted of the charges under Section 8(c) and 15 of the Narcotic Drugs and Psychotropic Substances Act 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.