STATE Vs. AJAY KUMAR

JUDGEMENT

(1.) This is an application by the State of J&K now UT of J&K seeking leave of the Court to file an appeal against judgment of acquittal dtd. 31/7/2019 passed by the learned Principal Sessions Judge, Samba ["trial Court"] in case titled "State vs. Ajay Kumar and ors", by virtue of which, the trial Court has acquitted the respondents of the charges under Ss. 8/21/22 of Narcotic Drugs and Psychotropic Substances Act, 1985 ["NDPS Act"].

(2.) With a view to appreciate the grounds urged by learned Government counsel in support of the application seeking leave to file appeal, we have gone through the judgment of acquittal sought to be challenged by the applicant/appellant.

(3.) From a reading of the judgment of acquittal sought to be assailed by the applicant/appellant, we find that the prosecution has miserably failed to bring home the guilt of the respondents by leading evidence beyond reasonable doubt.