STATE OF HIMACHAL PRADESH Vs. RAJ KUMAR

JUDGEMENT

(1.) IT is stated that respondent No. 4 has expired. Therefore, the appeal stands abated as far as he is concerned.

(2.) THIS appeal by the State is directed against the judgment dated 5th March, 2003, delivered by the learned Sessions Judge, Solan, in Sessions Trial No. 10 -S/7 of 2002, whereby he acquitted the accused persons of having committed an offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances, Act, 1985 (hereinafter referred to as the Act).

(3.) THEREAFTER , PW -10, SHO Babita Rana, took over the investigation of the case and prepared the inventory etc. The sample of charas was sent to CTL Kandaghat through PW -4, Constable Prakash Chand, and as per the report of the Analyst, Ex. PT, the sample was that of charas having resin content of 23.89%. On the basis of this material, the accused persons were charged with having committed the offence aforesaid. They pleaded not guilty and claimed trial and after trial, they have been acquitted by the learned trial Court.