STATE OF HIMACHAL PRADESH Vs. MEHBOOB KHAN

JUDGEMENT

(1.) THIS appeal is instituted against the judgment dated 11.10.2002 rendered by the Sessions Judge, Chamba Division, Chamba in Sessions Trial No. 8 of 2002 whereby the respondent -accused (hereinafter referred to as the "accused" for convenience sake), who was charged with and tried for offence punishable under section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 has been acquitted.

(2.) CASE of the prosecution, in a nutshell, is that on 30.10.2001 at about 8.00 A.M. at Mahu Nullah bridge within the jurisdiction of Police Station, Killar, accused was found in conscious possession of 2 kgs 350 grams of charas. Police investigated the case and the challan was put up in the court after completing all the codal formalities.

(3.) MR . Ashok Chaudhary, learned Additional Advocate General has vehemently argued that the prosecution has proved its case against the accused.