STATE OF HIMACHAL PRADESH Vs. GORKHA SINGH

JUDGEMENT

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

(2.) Assailing the judgment dated 3.12.2012, passed by the learned Special Judge, Kullu, H.P., in Sessions Trial No. 26 of 2011 (RBT 76 of 2011), titled as State of Himachal Pradesh versus Gorkha Singh, 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. 18 of 2011, dated 29.1.2011, registered at Police Station Manali, Distt. Kullu, 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 29.1.2011 at about 1.30 p.m. at place near Bridge-4 Malana, the police party apprehended the accused and recovered 250 grams of charas from his possession.