STATE (ANC P.S., PANAJI) Vs. DAVID ABRAHAM

JUDGEMENT

(1.) HEARD Mr. Rivankar, learned Public Prosecutor appearing on behalf of the appellant and Ms. Bandekar, learned Counsel appearing on behalf of the respondent.

(2.) THIS is a State appeal against acquittal.

(3.) THE prosecution case, in short, was that upon specific and reliable information, the staff of Anti Narcotic Police Station, Panaji, led by P.S.I. Loveleen Dias (PW8) along with two panch witnesses namely Amit Balekar (PW6) and one Ischit Bhandari conducted Narcotic raid on 21/01/2008 between 13.30 hours to 16.30 hours near Shamrock Karaoke Bar and Restaurant, Palolem, Canacona and caught the accused red handed while in illegal possession of 14.0485 grams of cocain worth Rs.56,000/ - and