STATE OF H P Vs. ASHWANI KUMAR

JUDGEMENT

(1.) The State is in appeal against acquittal of the Respondents (accused) for the offence under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act') by the learned Sessions Judge, Una, H.P. vide judgment dated 04.06.2001.

(2.) Factual matrix as noticed by the learned trial Court is as under.

(3.) On December 3, 2001 Constable Subhash Chand (PW-11) was present in civil clothes near Jogi Panga in connection with detection of crime. He got the secret information near old bus-stand Jogi Panga that the accused persons were coming on the road and they were carrying opium.