STATE OF H.P. Vs. SURINDER KUMAR

JUDGEMENT

(1.) RESPONDENT is tried and acquitted for the offence punishable under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (in short the Act) allegedly for keeping in possession 100 grams poppy husk in his house and 2 kgs poppy husk kept hidden in the heap of sand in the lintel, in Sessions Trial No.54 -ST/7 of 2000, decided on 01.3.2001. The State, by means of the present appeal, has assailed his acquittal.

(2.) WE have heard the learned counsel for the parties and have carefully and meticulously examined the evidence on record.

(3.) THEREAFTER , a Rukka (Ex.PK) was sent to the Police Station for registration of the case, which culminated lated into the FIR (Ex.PK/1). Site Plan of the place of recovery (Ex.PL) was also prepared.