STATE OF HARYANA Vs. RAMESH KUMAR

JUDGEMENT

(1.) THE present appeal by the State has been directed against the judgment of acquittal dated 20.9.1994 passed by Additional Sessions Judge, Sonepat in a case FIR No. 110 of 29.3.1993 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Ganaur, District Sonepat.

(2.) RESPONDENT -accused was apprehended on 29.3.1993 at Ganaur-Sonepat Road, Agwanpur turning near Railway Crossing. Present FIR was recorded on the basis of the rukka sent by Mahabir Singh ASI on 29.3.1993, which reads as under :

(3.) ON completion of investigation the prosecution challaned the respondent- accused and in support of the allegations the prosecution examined various witnesses. Statement of accused under section 313 Cr.PC was recorded. However, the trial Court on appreciating the evidence passed an order of acquittal holding that there is non-compliance of provisions of Section 50 of the Act and that here are contradictory statements of PWs Dharam Pal and Satbir Singh.