STATE OF HIMACHAL PRADESH Vs. KULDEEP SINGH

JUDGEMENT

(1.) THE Respondent was charge -sheeted, tried and acquitted of the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in short ˜the Act ', allegedly for keeping in possession 1 Kgs. of Charas in one of the room of his residential house.

(2.) HEARD and gone through the evidence on record.

(3.) THE raiding party reached the house of the Respondent and conducted the search, but they could not lay hands to illicit liquor, however during the search of the house, a polythene bag was recovered from the almirah of room No. 5 of the house, which contained 1 Kilogram of Charas. It was taken into possession vide memo Ex.PA in the presence of the witnesses.