STATE OF H.P. Vs. VINOD KUMAR

JUDGEMENT

(1.) THE respondents including Ramesh, who had died during the pendency of this appeal, were put on trial for the offences punishable under Section 18 of the Narcotics Drugs Psychotropic Substances Act, 1985 in short the 'Act' read with Section 34 of the Indian Penal Code, for keeping in their house 810 Grams Brown Sugar, 430 Grams of white powder (caffin). At the end of the trial, they were acquitted.

(2.) FEELING aggrieved by the impugned judgment of acquittal, the State has challenged the same in the present appeal.

(3.) ON the other hand, S/Sh. Rakesh Chandel and Chaman Negi, learned counsel forcefully argued that findings recorded by the learned trial Court are borne out from the record , therefore, no interference is called for.