STATE OF HIMACHAL PRADESH Vs. LAKHVINDER SINGH

JUDGEMENT

(1.) By way of instant appeal, exception has been taken to the judgment of acquittal dtd. 20/9/2018 passed by learned Special Judge-II, Chamba, District Chamba, H.P. in case No. Rg. N/NDPS/18/2017.

(2.) The case of the Appellant-State, on the basis of which prosecution was launched, is as under: -

(3.) In support of its case, the prosecution examined total 14 witnesses. The statement of accused was recorded under Sec. 313 Cr.P.C.