STATE OF PUNJAB Vs. LADDI

JUDGEMENT

(1.) This is an application for leave to appeal against the judgment dated 04.01.2018 passed by Judge, Special Court, Amritsar, vide which the accused/respondent was acquitted of the charge in FIR No. 123 dated 25.09.2013 registered under Sections 21 and 22 of Narcotic Drugs and Psychotropic Substances, Act, 1985 at Police Station Chatiwind, District Amritsar.

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court in paragraph No. 8 are reproduced as under:-

(3.) After completion of investigation, challan/report under Section 173 Cr.P.C was presented in the Court.