REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Lalji Lacksinh Gamit Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
LUNARAM VS. BHUPAT SINGH [REFERRED]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) The State has challenged the impugned judgment and order of acquittal passed by the learned Addl. Sessions Judge, Ahmedabad City in Sessions Case No.113/1995 dated 07.12.1995 whereby, the respondent, original accused, has been acquitted of all the charges framed against him.

(2.) The Facts In Brief Are As Under; On 19.01.1995 at around 2115 hrs. the respondentaccused was apprehended for carrying / transporting narcotic substance 'charas' weighing around 3.950 Kgs without any permit and thereby, was allegedly found to have committed offence under the NDPS Act. He was also allegedly found guilty of the offence u/s.66(1)(b) of the Prohibition Act.

(3.) During the trial, the prosecution examined the following witnesses; <FRM>JUDGEMENT_277_LAWS(GJH)4_2016.htm</FRM>

Click here to view full judgment.

STATE OF GUJARAT Vs. LALJI LACKSINH GAMIT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address