STATE OF H.P. Vs. AMARJEET KUMAR

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State, laying challenge to judgment dated 21.08.2008, passed by learned Presiding Officer, Fast Track Court, Mandi, District Mandi, H.P., in Sessions Trial No. 27 of 2007, whereby the accused/respondent (hereinafter referred to as "the accused") was acquitted for the commission of offence punishable under Section 18 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "ND&PS Act").

(2.) The key facts necessary for adjudication of this appeal can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as fourteen witnesses. Statement of the accused was recorded under Section 313 Cr.P.C., 1973 wherein he pleaded guilty. The accused did lead any evidence in his defence.