STATE OF GUJARAT Vs. SURVIRSINH @ PAPPUSINH BALVIRSINH RAJPUT

JUDGEMENT

(1.) THE present acquittal appeal has been filed by the appellant -State of Gujarat under Section 378 of the Criminal Procedure Code against the judgment and order dated 27.8.1997 rendered in Sessions Case No.222 of 1996 by the learned Addl. Sessions Judge, Court No.14, Ahmedabad City, whereby the accused has been acquitted of the charges of offence under sections 17 and 18 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. C.M.Shah 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.