STATE OF HIMACHAL PRADESH Vs. BHOTU AND ORS.

JUDGEMENT

(1.) State of Himachal Pradesh is in appeal against the judgment dtd. 6/12/2010, passed by learned Special Judge, Chamba Division in Sessions Trial No.18 of 2010, acquitting three accused persons namely Bhotu, Jagdish Kumar and Rajeev Kumar from offences under Sec. 20 read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) Respondent No.3, Rajiv Kumar died during the pendency of the present appeal. The appeal, therefore, has abated against respondent No.3.

(3.) The prosecution case is:-