STATE OF GUJARAT Vs. JAGDISHBHAI SUBHASHBHAI PATEL

JUDGEMENT

(1.) The present appeal is filed by the appellant - State of Gujarat under Sec. 378(4) of the Code of Criminal Procedure 1973 (hereinafter referred to as 'Cr.PC ' for short) against the judgment and order dtd. 22/10/2010 passed by the learned 4th Additional Chief Judicial Magistrate, Navsari (hereinafter be referred to as "the Trial Court ") whereby the Trial Court has acquitted the respondent herein from the charges under Ss. 18(c), 18(a)(vi) and 27()(ii) of the Drugs and Cosmetics Act.

(2.) The appellant - had filed the complain against the respondent-accused under Ss. 18(c), 18(a)(vi) and 27()(ii) of the Drugs and Cosmetics Act. During the course of investigation and after considering the documents, the police found sufficient material and filed charge-sheet in the trial Court. The trial Court recorded the plea and as the accused pleaded not guilty to the offence, therefore, as the offence was triable by the trial Court, the trial was proceeded and the impugned judgment and order was delivered by the trial Court on 22/10/2010 acquitting the respondents- accused from the charges levelled against him.

(3.) Heard learned counsel appearing for the respective parties.