STATE OF HP Vs. KAMALDEEP

JUDGEMENT

(1.) MR. Parneet Gupta, has been requested to assist this Court on behalf of the respondent-accused and he has agreed to assist this Court.

(2.) THE present Criminal Appeal has come up for adjudication after the grant of leave to appeal under Section 378 (3) of the Code of criminal Procedure in reference to judgment dated 20.11.2007, passed by Learned Special Judge (Additional Sessions Judge), Mandi, H.P. in Sessions Trial No.15 of 2004, acquitting the alleged accused/respondent under Section 20 of the Narcotic Drugs And Psychotropic Substances Act, 1985 (in short 'NDPS Act'), in reference to FIR No.91 of 2004 dated 12.03.2004.

(3.) IN order to prove its case, the prosecution examined as many as 9 prosecution witnesses. Whereas, the accused / respondent through his statement under Section 313 of Cr.P.C. has denied the prosecution case.