STATE OF GOA Vs. LAXMIKANT N VAIDYA

JUDGEMENT

(1.) THIS is the Complainant-Drugs Inspector's appeal against the acquittal of the accused under Section 18(c) read with Section 27(b)(ii) of the Drugs and Cosmetics Act 1940 (Act, for short) by the learned J.M.F.C. Panaji by Judgment/Order dated 30.3.2002.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of Criminal Case No.155/87/C.

(3.) SECTION 18 of the Act provides that from such dates as may be fixed by the State Government by notification in the Official Gazette in this behalf, no person shall himself or by any other person on his behalf -