STATE OF GUJARAT Vs. ASHARAF MUSA MEMAN

JUDGEMENT

(1.) THE present acquittal appeal has been filed by the appellantState of Gujarat under Section 378 of the Criminal Procedure Code against the judgment and order dated 31.1.1997 rendered in Special Criminal Case No.22 of 1996 by the learned Assistant Sessions Judge, Jamnagar, whereby the accused has been acquitted of the charges of offence under section 20(B), 22 and 27 of the Narcotic Drugs and Psychotropic Substances Act (herein after referred to as "the Act").

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

(3.) HEARD learned APP, Ms. Bhatt appearing for the appellant. Though time of 18 years has elapsed, the accused is not served. Be that as it may, the appeal is taken up for final hearing today.