STATE OF H.P. Vs. MAHENDER SINGH

JUDGEMENT

(1.) ASSAILING the judgment dated 15/2/2014, passed by the learned Special Judge, Kullu, District Kullu, Himachal Pradesh, in Sessions Trial No. 17 of 2013 (268 of 2013), titled as State v. Mahender 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), State has filed the present petition for leave to appeal, under the provisions of Section 378(3) of the Code of Criminal Procedure, 1973.

(2.) HAVING perused the record, we see no reason to interfere with the well reasoned judgment of acquittal passed by the trial Court.

(3.) WE further find that link evidence in the present case not to have been proved and established on record. The seal, with which contraband substance was sealed, was not produced in Court. Significantly, reference number of the Register wherein entry was made by MHC with regard to deposit of contraband substance, is the same as that of the report received from the Chemical Examiner.