SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) There is delay of 19 days in filing the revision which is condoned for the reasons mentioned in the application.

(2.) Notice of motion was issued on 13.5.2010.

(3.) Learned Counsel for the Petitioner submits that as per story of the prosecution, the Petitioner was found in possession of 300 grams of smack. As per report of Chemical Examiner, the contraband contained 50.23% Diacetyl morphine and smack was 151 grams which is non-commercial. Learned Counsel for the Petitioner further submits that the learned trial Court has not appreciated the FSL report and charge has been framed of the substance contained 300 grams of smack. Hon'ble the Apex Court in E. Micheal Raj v. Intelligence Officer, Narcotic Control Bureau,2008 2 RecCriR 597 has held as under: