STATE OF GUJARAT Vs. BALVANTSINH MANGILAL KHICHI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Mr. K.L. Pandya.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 01.01.2001 of the learned Additional Sessions Judge, Vadodara in NDPS Case No.7/1999 whereby the respondent herein was acquitted of the offences punishable under Section 18 of the Narcotic and Psychotropic Substances Act, 1985 (hereinafter referred to in short as 'the Act').

(3.) THE brief facts of the case are as under : -