(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 29.3.2003 rendered in Special (NDPS) Case No.2 of 1998 by the learned Special Judge, Mehsana, whereby the accused has been acquitted of the charges of offence under section 20 (b) 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.) MS .Monali Bhatt, learned APP submitted that judgment and order of the learned trial Judge is not proper, legal and it is erroneous.