STATE OF GUJARAT Vs. RANCHHOD AANDA SATHWARA

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 16.4.1993 rendered in Special Case No.26 of 1992 by the learned Special Judge, Bhuj -Kutch, whereby the accused has been acquitted of the charges of offence under section 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.Bhatt appearing for the appellant. Though time of 22 years has elapsed, the accused is not served. Be that as it may, the appeal is taken up for final hearing today.