STATE OF GUJARAT Vs. HITESH BHAGVANJI THAKKAR

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the Appellant State and learned Advocate for the respondent Mr. Panam C. Soni.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 17.08.2002 passed by the learned Additional Sessions Judge, Fast Track Court, Rajkot in N.D.P.S. Sessions Case No.8/2002 whereby the respondent was acquitted of the offence punishable under Section 27 of the Narcotic and Psychotropic Substance Act, 1985 (hereinafter referred to as 'the Act').

(3.) THE brief facts of the case are as under : -