STATE OF GUJARAT Vs. ALLAUDDIN MOHMED MOLIN

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 29.9.1997 rendered in Sessions Case No.316 of 1996 by the learned Special Judge, Surat whereby the accused has been acquitted of the charges of offence under Sections 8(c) and 20(b)(i) 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.Chetna 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.