STATE OF PUNJAB Vs. GURWINDER SINGH

JUDGEMENT

(1.) CRM No. 23303 of 2019

(2.) This is an application for leave to appeal against the judgment dated 30.01.2019 passed by Judge, Special Court, Gurdaspur, vide which the accused/respondent was acquitted of the charge in FIR No.68 dated 15.09.2014 registered under Section 22 of Narcotic Drugs and Psychotropic Substances, Act, 1985 at Police Station Ghanie-Ke-Bangar, District Gurdaspur.

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