UNION OF INDIA Vs. RUP CHAND

JUDGEMENT

(1.) The present application under Sec. 378(3) of Cr.PC has been filed for grant of leave to appeal against the judgment of acquittal dtd. 20/12/2021 passed by Judge Special Court, Rupnagar.

(2.) As per record, the offence was committed in the year 2017 and the complaint came to be registered on 16/11/2017. The judgement of acquittal was recorded on 20/12/2021. The leave to appeal was filed in 2023 and has come up for hearing today after more than 07 years of the filing of the complaint.

(3.) The case of the prosecution, as stated in the complaint, of Narcotics Control Bureau (hereinafter referred to as NCB'), Chandigarh is that on the basis of specific information the Narcotics Control Bureau Chandigarh affected seizure of 9.720 kgs of Charas from an Innova Car bearing registration No.HP-02K-1463 apprehended at Behram toll plaza, Ropar and arrested two person namely Tule Ram, Age 34 Years S/o Tape Ram, R/o V. PO-Khokhan, Teh Bhunter, Dist-Kullu, HP and Bhupinder Singh aged 34 Years, S/o Inderjit Singh R/o V PO- Khokhan, Teh. Bhunter, Dist-Kullu, HP on 16/11/2017. The complaint in the case was filed against accused Tule Ram and Bhupinder Singh on 07.05 2018 vide filling No 1224/2018. Reg No 55/2018 who stood Trial at Spl Court, NDPS, Rupanagar and were convicted vide judgment dtd. 14/11/2019. The Supplementary/additional complaint in the case was filed against Rup Chand accused/respondent being the supplier of seized 9.720 Kgs of Charas from Tule Ram and Bhupinder Singh.