STATE OF GUJARAT Vs. PRATIPAL SINH @ KANIYASINH

JUDGEMENT

(1.) THE present appeal is filed by the State of Gujarat against the acquittal recorded by learned Additional Sessions Judge, Junagadh acquitting the present respondent -accused for the offences punishable under Sections 66 -B & 65 -E of the Prohibition Act and under Section 20 -B of the Narcotic Drugs & Psychotropic Substance Act (hereinafter referred to as 'NDPS Act' for short).

(2.) THE case of the prosecution is that on 21.3.1987 at about 23 -00 hrs. the accused was apprehended in a room No.3 of Ashok Guest House and Charas weighing 4 Kg was recovered from the accused person.

(3.) IN support of the prosecution, the prosecution has examined the following witnesses: