STATE OF J&K Vs. SHESH PAUL SINGH

JUDGEMENT

(1.) The present appeal arises out of the judgment dtd. 11/12/2013 passed by the court of learned Special Judge, Kathua (hereinafter to be referred as the trial court) in case titled "State Vs. Shesh Paul Singh and others " arising out of FIR No. 54/2011, registered with Police Station Lakhanpur for commission of offences under Sec. 8/20 NDPS Act, by virtue of which the respondents have been acquitted.

(2.) The judgment has been impugned on the ground that learned Trial Court has wrongly appreciated the law and evidence on record and there was enough evidence on record for conviction of the respondents.

(3.) Mr. Dewakar Sharma, learned Dy. AG argued that the learned Trial Court has wrongly appreciated the evidence and there was abundant evidence on record that warranted the conviction of the respondents.