STATE Vs. BAKSHI RAM

JUDGEMENT

(1.) Respondent Bakshi Ram (PW-6) is one of the witnesses in Sessions Trial No.51 of 2010 having arisen out of FIR No.143/10, registered in Police Station, Balh, District Mandi, H.P. against one Arun Kumar on 26.4.2010, under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Accused Arun Kumar was convicted by learned Special Judge, Mandi, District Mandi vide Whether reporters of Local Papers may be allowed to see the judgment Yes.

(3.) Consequent upon the above directions, notice to show cause was issued to the respondent herein. In response thereto he filed reply. The relevant portion whereof reads as follows: