STATE OF HIMACHAL PRADESH Vs. BHUP SINGH

JUDGEMENT

(1.) The present petition under Section 378(3) of the Code of Criminal Procedure, for the grant of leave to appeal, is directed against the judgment of acquittal dated 20.4.1998 passed by the learned Special Judge (Sessions Judge), Kinnaur Division at Rampur in case No. 1 of 1998 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the Act').

(2.) We have heard Mr. R.M. Bisht, learned Assistant Advocate General at length and gone through the record of this case.

(3.) The relevant facts necessary for the disposal of this petition may be noticed.