STATE OF GUJARAT Vs. VINOD JAGIVAN NADODA

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 29.12.1992 rendered in Sessions Case No.77 of 1992 by the learned Addl. Sessions Judge, Rajkot, whereby the accused has been acquitted of the charges of offence under sections 20 and 29 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. Monali H.Bhatt, appearing for the appellant. Though time of 22 years has elapsed and though the accused have been served, they choose not to remain present. Be that as it may, the appeal is taken up for final hearing today.