JITENDER CHAUDHARY Vs. STATE OF H P

JUDGEMENT

(1.) When these appeals were taken up for hearing, learned counsel appearing for the appellant(s) has urged a number of points in support of their contentions that the appellants are not guilty of offences as charged. Learned counsel appearing for the appellant(s) has pointed out that the report of Chemical Examiner Ext.PR/1 is not in accordance with law and does not analyze the contraband in terms of the Act, as required.

(2.) This matter is no more res-integra and is covered by the decision of this Court rendered in Sunil Kumar vs. State of H.P.,2010 HLJ 207. The Division Bench of this Court holds:-

(3.) In Criminal Appeal No. 319 of 2002, titled as State of H.P. vs. Subhash Sharma @ Bhasi, decided on 19.9.2011 also the Division Bench of this Court holds:-