STATE OF PUNJAB Vs. SHIV KUMAR

JUDGEMENT

(1.) IN the index inadvertently, it is mentioned that the present appeal is filed by the State of Haryana. In fact, the State of Punjab is the appellant in this case.

(2.) SHIV Kumar son of Amrit Lal, resident of Kucha Jamit Rai Chowk Baba Sahib, Amritsar, has earned acquittal vide impugned judgment of learned Additional Chief Judicial Magistrate, Amritsar, dated 19.7.1988. He was charged under Section 9/1/78 of the Opium Act for allegedly keeping 4 kgs. of opium in his possession on 15.9.1982.

(3.) THE prosecution in order to sustainatiate his charge has examined PW-1 Harjinder Pal Singh and PW-2 constable Inder Mohan.