STATE OF H.P. Vs. LALMAN

JUDGEMENT

(1.) RESPONDENT was acquitted for the offence punishable Under Section 20 of Narcotic Drugs & Psychotropic Substances Act, 1985 (in short the 'Act'), for allegedly keeping in his possession 1 Kg 800 gms of contraband, i.e. 'charas'. State felt aggrieved by his acquittal, as such, filed the present appeal.

(2.) RESPONDENT was unrepresented. Mrs. Bhawna Dutta, Advocate, vide our separate order, has been appointed as Legal Aid Counsel from the approved list of Advocates.

(3.) THE case property was taken into possession vide seizure memo Ex PB which was signed by Atma Ram and Surinder Verma aforesaid, copy of which was handed over to the Respondent.