STATE OF GUJARAT Vs. VIJAY BAHADUR

JUDGEMENT

(1.) The appellant - State of Gujarat has preferred this appeal under Section 378(1)(3) of the Code of Criminal Procedure against the judgment and order dated 26.09.2007 passed in Sessions Case No. 70 of 2006 by learned Additional Sessions Judge, Fast Track Court No. 6, Ahmedabad, acquitting the respondent accused.

(2.) It is the case of the prosecution that upon receipt of secret information, the complainant proceeded to carry out raid and during the course of raid, the respondent accused was found with possession of 3677 grams Ganja from the house and thereby, he committed an offence punishable under Sections 8(C) and 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Investigation was carried out and charge-sheet came to be filed against the accused. Thereafter, the charge came to be framed and explained to the accused, to which the accused pleaded not guilty and claimed to be tried.