STATE OF GUJARAT Vs. JANAKBHAI P MALAM

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) THE case qua the accused No.2 is that he is not traceable and has not been served for a period of more than 20 years. The accused No.2 was found to be in possession of 100 grams of charas. The record says that he has started living a saintly life.

(3.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 14.09.1994 by the learned Additional Sessions Judge, Kachchh -Bhuj in Special Case No.49/1992 for the offences punishable under Sections 17, 18, 20(B), 22, 23 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act).