STATE OF GUJARAT Vs. RAJESHKUMAR I SHARMA

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Special Judge, Fast Track Court, Jamnagar (for short, 'the Trial Court'), Dated : 24.12.2003, rendered in Sessions Case No. 5 of 2003, whereby, the learned trial Court acquitted the original accused Respondent, herein, of the charge punishable under Sections 20(2)(C) and 22(C) of the NDPS Act, 1985.

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that on 17.07.2000, the original complainant found the accused -Respondent, herein, with 13 bottles of liquor and 1 Kgs. of ganja. Since, the accused was having no license or permit to possess the contraband, a complaint was lodged against him. Pursuant thereto, police carried out investigation into the alleged offence and on finding sufficient evidence, police filed chargesheet against respondent -accused.

(3.) AT the time of trial, the prosecution, in support of its case, examined fourteen witnesses.