STATE OF H.P. Vs. KAMLESH KUMAR @ JOHN

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment, dated 19.4.2000, of learned Sessions Judge, whereby respondent Kamlesh Kumar, who was tried for an offence, under Section 20 of the Narcotic Drugs and Psychotropic Substance Act, for allegedly being in possession of 430 grams of Charas, has been acquitted.

(2.) CASE of the prosecution is that on 7.2.1999 at 1 p.m., when PW -7 SI Shakti Chand was present in the area of Mcleodganj (Dharamshala), he received information that respondent indulged in extraction and sale of illicit liquor and that in case search was conducted at his residential place in the area of Mcleodganj immediately, huge quantity of liquor could be recovered.

(3.) LEARNED trial Court charged the respondent with an offence, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act and on his pleading not guilty proceeded to try him.