R N KAKKAR Vs. SULEIMON MUIBI

JUDGEMENT

(1.) THE Appellant Shri R.N. Kakkar, Assistant Director, Directorate of Revenue Intelligence, Mumbai, aggrieved by the Judgment and Order dated 24th/25th June 1993 passed by the Additional Sessions Judge, Bombay, in Sessions Case No.808 of 1987 acquitting the accused of the various offences under the NDPS Act, has come in appeal before us.

(2.) THE case of the prosecution in brief runs as follows:

(3.) THE learned Additional Sessions Judge after considering the oral as well as documentary evidence lead by the prosecution and the material exhibits and upon consideration of the circumstances of the case came to the conclusion that the prosecution has failed to prove its case against the accused. Consequently the learned Addl. Sessions Judge acquitted all the accused of the charges framed against them under various sections of the NDPS Act.