STATE OF GUJARAT Vs. PIRAJI PUNJAJI RAJPUT

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor for the appellant State Ms. Maithili D. Mehta and learned Advocate for the respondent Mr. Tushar Chaudhary.

(2.) By way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 31.05.2003 of the learned Additional Sessions Judge, Fast Track court, Banaskantha at Palanpur in Special Case No.117/1996 whereby the respondent herein was acquitted of the offences punishable under Sections 17 and 29 of the Narcotic and Psychotropic Substances Act, 1985 (hereinafter referred to in short as 'the Act').

(3.) The case in brief and the incident which occurred on 23.02.1996 are as under :-