STATE OF HIMACHAL PRADESH Vs. JEET RAM

JUDGEMENT

(1.) CHALLENGE in this appeal is laid to the acquittal of the respondent (hereinafter referred to as the accused) under Sections 15 and 18 of the NDPS Act, for allegedly keeping in possession 14 kg. of poppy-husk and 350 grams of opium in 'Pashubara'(cowshed), which was having no roads.

(2.) WE have heard Shri J.S. Rana, learned Assistant Advocate General and also Shri Ramakant Sharma, Advocate, for the accused.

(3.) TO appreciate rival contentions, we have re- examined and re-assessed the evidence on record.