STATE OF GUJARAT Vs. PRADEEP JAYANTILAL PANDYA

JUDGEMENT

(1.) When the matter is called out, learned advocate for the respondents are absent.

(2.) The present appeal is filed by the State under Sec. 378 of Code of Criminal Procedure against the judgment and order dtd. 3/7/1995 in Criminal Case No.4 of 1994 by learned Additional Sessions Judge and Special Judge, Jamnagar, by which the learned Sessions Judge has recorded and acquittal of the respondent accused from the charges of Ss. 20(B)(2), 25, 29 read with Sec. 8C of the NDPS Act (for short "the Act").

(3.) It is a case arising out of and FIR 228 of 1993, registered with Jamnagar City "A" Division Police Station, Jamnagar against four accused persons for offences under Ss. 8, 20, 22 and 27 of the Act. It is a case where the four accused persons after due investigation where charge-sheeted on 3/2/1994, with chargesheet No.43 of 1994. As per the chart-sheet on 7/11/1993 at 18:35 hours, the respondents accused were caught making balls (ladoos) of the narcotic substance Charas in the residential house of accused No.1 at house named Satyam Shivam Sundaram in Jalani Jar Ram Kuva Wali Sheri. The quantity of Charas was 4 kg and 69 gms.