STATE OF J&K Vs. AMARJIT SINGH

JUDGEMENT

(1.) This is an appeal against the judgment dtd. 29/9/2012 passed by the 3rd Additional Sessions Judge, Jammu (hereinafter to be referred as the trial court) in case tilted, "State vs Amarjit Singh and another" arising out of FIR bearing No. 59/2010 dtd. 18/7/2010 for commission of offences under Sec. 8 and 15 of the Narcotics Drugs and Psychotropic Substances, Act (for short the Act) registered with Police Station, Miran Sahib, Jammu.

(2.) The judgment has been assailed primarily on the ground that the learned trial court has acquitted the respondents despite the fact that the appellant had proved the charges against the respondents and further that the learned trial court has wrongly appreciated the evidence.

(3.) Mr. Amit Gupta, learned AAG has vehemently argued that the learned trial court has not rightly appreciated the evidence despite the fact that the prosecution had successfully proved all the charges against the respondents.