STATE OF HIMACHAL PRADESH Vs. JOGINDER SINGH

JUDGEMENT

(1.) We have perused the entire record of the trial Court, so made available by Mr. R.S. Verma, learned Additional Advocate General, which stands returned.

(2.) Assailing the judgment dated 02.05.2015, passed by Special Judge(II), Mandi, District Mandi, H.P., in Session Trial No.23/2011, titled as State of Himachal Pradesh Vs. Joginder Singh , whereby accused Joginder Singh stands acquitted, State has filed the present leave to appeal under the provisions of Sec. 378 (3) of the Code of Criminal Procedure, 1973.

(3.) Respondent-accused was charged to face trial for having committed an offence punishable under the provisions of Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as NDPS Act), in relation to FIR No.231/2010, dated 15.12.2010, registered at Police Station, Sundernagar, District Mandi, H.P.