STATE OF GUJARAT Vs. BAI LAXMI @ SULOCHANA

JUDGEMENT

(1.) HEARD learned Advocate for the respective parties.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order dated 30.01.2003 of the learned Additional Sessions Judge, Fast Track Court, Porbandar in Sessions (NDPS) Case No.49/2002 whereby the accused were acquitted of the offences punishable under Sections 20(b) and 29(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act).

(3.) THE facts in brief are as under : - The complainant in this case is the PI. The accused are all residents of Porbandar city. It is the case of the prosecution that all the accused were involved in the business / dealing of Narcotic Drugs. It is alleged that the accused No.1 often brought narcotic drugs like opium, ganja, charas etc. from South India. It is alleged that accused Nos.2 and 3 gave Rs.7,000/ - to the accused No.1 for bringing ganja. On the said day, in the early morning hours, it is alleged that the accused No.1 brought the Ganja from Madras, and was standing on Platform No.9, S.T. Bus Stand, Porbandar with the intention of handing over the same to accused No.2 and 4.