LAWS(HPH)-2011-4-225

STATE OF HIMACHAL PRADESH Vs. JEET RAM

Decided On April 29, 2011
STATE OF HIMACHAL PRADESH Appellant
V/S
JEET RAM Respondents

JUDGEMENT

(1.) RESPONDENT was acquitted by the learned trial Court for the offences punishable under Sections 20 and 21 of the Narcotic Drugs and Psychotropic Substances Act, in short 'the Act ', allegedly for keeping in possession 250 grams of Charas and 5 grams of Heroin (Brown Sugar), hence the present appeal by the State.

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

(3.) ON completing the investigation, the case was presented in the Court for the trial of the Respondent for the aforesaid offences. The Respondent was charge -sheeted, tried and acquitted for both the offences, on the grounds that there were material contradictions appearing in the statements of the witnesses and also that there is contradictory evidence with respect to preparation and sealing of the parcel of the recovered stuff. Further, the presence of PW8 SHO Sanjay Sharma, on the spot at the time of sampling process was held to be doubtful, shaking the credibility of the prosecution case.