STATE OF H.P. Vs. PREM PAL

JUDGEMENT

(1.) THE present appeal has been directed by the State against the acquittal of the Respondent in Sessions trial No. 10/2000 decided on 11.9.2000, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in short 'the Act' for allegedly keeping in possession 700 grams of charas.

(2.) HEARD and gone through the record of the case.

(3.) RUKA Ext. PE was sent to the Police Station concerned for lodging the FIR, on the basis of which FIR Ext. PD was registered.