PROHIBITION AND EXCISE INSPECTOR KOVUR Vs. MADAPARTHI SRINIVASULU

JUDGEMENT

(1.) Heard the learned Additional Public Prosecutor. This criminal appeal is preferred as against the judgment recording acquittal in S.C. No.55 of 1999 on the file of the Special Judge for trial of cases under N.D.P.S. Act.

(2.) The learned Additional Public Prosecutor would submit that the evidence of P.W.I is available and Ex.P.4, the report received from the analyst stating that the samples were mixed with 'diazopam' was also made available and hence, this material is sufficient to arrive at a conclusion that the offences with which the accused had been charged with Section 22 of the N.D.P.S. Act, 1985 and Section 37 of the A.P. Excise Act, 1968 had been proved.

(3.) This matter is coming up for admission.