STATE OF PUNJAB Vs. SHINGARA SINGH

JUDGEMENT

(1.) While standing at a distance of 200 yards from Haripura Link Road joining Abohar to Hindumalkot Road in Police Station Khuian Sarwar of Ferozepur District of Punjab State, Head Constable Chander Kumar No. 891 recovered from conscious actual physical possession of Shingara Singh accused 1, Kilogram of poppy husk wrapped in a glazed paper bag placed I in another cloth bag.

(2.) On being prosecuted for the recovery under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, the accused pleaded not guilty to the charge and claimed trial.

(3.) Vide its impugned judgment dated May 5, 1988 learned court acquitted the accused. Feeling aggrieved there from, the State of Punjab has filed Cri. Appeal No. 530-DBA of 1988 in this Court