STATE OF TRIPURA Vs. JAYANTA CHANDRA NAHA

JUDGEMENT

(1.) When the case is called, Mr. Raju Datta, learned P.P. appears for the appellant. Mr. A.K. Pal, learned counsel appears on behalf of the respondent.

(2.) The present appeal has been filed under Sec. 419(1)(b) of BNSS, 2023 against the judgment dtd. 12/9/2024 passed by the learned Special Judge, Sepahijala, Sonamura in Special (NDPS) 33 of 2024 whereby the respondentaccused was acquitted from the charges under Ss. 20(b)(ii)(C)/25/29 of the NDPS Act, 1985.

(3.) The appellant-State has filed this appeal seeking the following reliefs: