SUNIL Vs. STATE OF H.P.

JUDGEMENT

(1.) These six appeals, p iculars whereof are given in the title of this judgment, are being disposed of together, because a common question of law and facts is raised in all of them, though in a couple of appeals a few other questions/points have also been raised, which will be dealt separately in the later part of it.

(2.) First, we may notice the facts, which have given rise to common question of law and facts in all the six cases. After dealing with the common question of law, we will sum up the facts of those individual cases in which a few other questions have been raised.

(3.) In five of the six cases, appellants have been convicted of offence, under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, hereinafter referred to as the Act, for allegedly possessing Charas. In the sixth case, accused has been acquitted and the State has appealed against his acquittal.