STATE OF GUJARAT Vs. AMIRULLAH MAJIDULLAH SHAIKH

JUDGEMENT

(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 27.2.1998 rendered in Sessions Case No.70 of 1997 by the learned Additional Sessions Judge, Ahmedabad, whereby the accused has been acquitted of the charges of offence under section 20(B)(2) 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 Ms. C.M. Shah, learned APP appearing for the appellant. Though time of 17 years has elapsed, the accused is not served. Be that as it may, the appeal is taken up for final hearing today.