STATE OF HIMACHAL PRADESH Vs. DEEP RAM

JUDGEMENT

(1.) The present appeal is maintained by the appellant/State, laying challenge to judgment dated 03.10.2018, passed by learned Special Judge-I, Sirmaur at Nahan, District Sirmaur, H.P., in Sessions Trial No. 3-ST/7 of 2015, whereby the accused/respondent (hereinafter referred to as "the accused") was acquitted for the commission of the offence punishable under Sec. 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS 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 eleven witnesses. Statement of the accused was recorded under Sec. 313 Crimial P.C. wherein he pleaded not guilty. The accused did not lead any evidence in his defence.