STATE OF HIMACHAL PRADESH Vs. GOPAL

JUDGEMENT

(1.) The appellant -State has assailed acquittal of the respondent by filing present appeal challenging the judgment dated 25.08.2011 passed in Sessions Trial No. 75 of 2010 by the Special Judge, FTC, Kullu registered under Section 20 of the of Narcotic Drugs and Psychotropic Substances Act, 1985 in Police Station Sainj, District Kullu, H.P.

(2.) Heard Mr. Neeraj K. Sharma, Deputy Advocate General for the State and Mr. Naveen K. Bhardwaj, Advocate, for the respondent -accused.

(3.) Mr. Neeraj K. Sharma, learned counsel for the respondent -accused has argued that the learned trial Court has failed to appreciate the evidence on record in right perspective and the guilt of the respondent -accused has been proved beyond reasonable doubt and therefore, the respondent -accused deserves to be convicted under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985.