STATE OF HP Vs. KAPIL DEV

JUDGEMENT

(1.) (Oral)

(2.) THE present Criminal Appeal has come up for adjudication after the grant of leave to appeal under Section 378 (3) of the Code of Criminal Procedure has been granted in reference to judgment dated 21.6.2000, passed by Learned Special Judge, Sessions Division Solan, at Solan, H.P., in Sessions Trial No.1S/7 of 2000 under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act'), acquitting the alleged respondentaccused.

(3.) PROSECUTION examined PW.1 Iqbal Malik, PW2.2 Naresh Kumar, PW.3 Rajesh Kumar, PW.4 SHO K.D. Khan, PW.5 MHC Mast Ram, PW.6 H.C. Gian Chand, PW.7 C. Ajay Kumar, PW.8 SHO Achhar Pal, PW.9 H.C. Babu Ram, PW.10 ASP Sunder Lal, PW.11 ASI Virender Kumar and PW.12 H.C. Yoginder Singh.