STATE OF MAHARASHTRA Vs. SHANKAR KHANDU THOMBARE

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the Appellant- State aggrieved by the judgment and order dated 9 th May, 2000 passed by the learned Sessions Judge, Satara in Sessions Case No. 93 of 1998 whereunder respondents/accused were acquitted of the offence punishable under Section 8 (b) r/w Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").

(2.) The brief facts of the case are:

(3.) PW-4 informant, later on lodged the report on the basis of which Crime No. 44 of 1997 under Section 8 (b) r/w Section 18 of the NDPS Act came to be registered against the accused and after necessary investigation they were chargesheeted. The accused abjured their guilt and put forth the case of false implication.