STATE OF H.P. Vs. MOHAN LAL

JUDGEMENT

(1.) THE present appeal by the State has been directed against the acquittal of the Respondent passed by the learned Trial Court on 29.12.2000 in Sessions Trial No. 4 of 2000, for the offence punishable under Section 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (in short the Act) allegedly for keeping in possession 330 grams of charas.

(2.) WE have heard the learned Counsel for the parties and have carefully gone through the record.

(3.) RUKKA (Ex.PC) was prepared and sent to Police Station, Karsog through Durga Singh alongwith the case property. Thereafter, PW8 Kundan Lal took over the investigation from him and recorded the statements of the witnesses.