STATE OF J&K Vs. DAVINDER KUMAR

JUDGEMENT

(1.) A Charge-sheet was laid against Davinder Kumar and Rakesh Kumar under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for their possessing 220 gms Bhuki each while travelling in a Matador towards Jammu.

(2.) Rakesh Kumar died during the pendency of the trial and Davinder Kumar, the surviving accused, has been acquitted by the learned Special Judge (llnd Additional Sessions Judge), Jammu vide his judgment and order of April 27, 2010.

(3.) The State of Jammu and Kashmir has filed this Appeal questioning the acquittal of Davinder Kumar along with an Application seeking condonation of delay in filing the Appeal.