STATE OF H.P. Vs. NARESH KUMAR

JUDGEMENT

(1.) Cr.M.P.(M) No. 524 of 2010.

(2.) THE present Criminal Appeal has come up for adjudication under Section 378(3) of the Code of Criminal Procedure in reference to the judgment dated 4.9.2009, passed by Learned Special Judge, Fast Track Court, Kangra at Dharamshala, H.P., in Sessions Case No. 12 -D/ VII/07, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'), acquitting the alleged accused/respondent.

(3.) AFTER investigation, accused -respondent was charged for the offence under Section 20 of the 'NDPS Act'. In order to prove its case, the prosecution has examined as many as 8 prosecution witnesses. Whereas, the accused through his statement under Section 313 of Cr.P.C, has denied the prosecution case.