(1.) HEARD counsel for the parties.
(2.) THIS appeal is against acquittal of respondent in respect of offence punishable under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985, passed by the Special Judge, Fast Track Court, Kullu, H.P., in Sessions Trial No. 06/07.
(3.) NOTABLY , Constable Joginder Singh has not been examined by the prosecution to establish the fact that no independent witness was available at the scene of offence, at the relevant time, in whose presence the search and seizure operation could be carried out. Not only that, the trial Court on analyzing the evidence on record has found, as of fact, that there are material contradictions in the version given by the prosecution witnesses, who were themselves police officials, namely, PW1, PW2 and PW3.