STATE OF HIMACHAL PRADESH Vs. HANS RAJ

JUDGEMENT

(1.) On the request, asking and consent, the appeal is taken up for hearing.

(2.) Assailing the judgment dated 26.11.2012, passed by the learned Special Judge, Fast Track Court, Chamba, H.P., in Sessions Trial No. 38 of 2012, titled as State of Himachal Pradesh versus Hans Raj, whereby respondent-accused stands acquitted of the offence punishable under the provisions of Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act), in relation to F.I.R. No. 48 of 2012, dated 19.2.2012, registered at Police Station Sadar, Chamba, State has filed the present appeal under the provisions of Section 378 of the Code of Criminal Procedure, 1973.

(3.) The prosecution case, in brief, is that on 18.2.2012, at about 10.30 p.m. at place near Parel bridge, the police party apprehended the accused and recovered 700 grams of charas from his possession.