STATE OF J&K Vs. AMARJEET SINGH

JUDGEMENT

(1.) This appeal arises out of the judgment dtd. 13/5/2013 passed by the learned Sessions Judge, Kathua (hereinafter to be referred as the "trial court") in file No. 10/Challan, titled, "State vs. Amarjeet Singh", whereby the respondent has been acquitted of the charge for commission of offence under Sec. 8, 20 and 21 of the Narcotic Drugs Psychotropic Substances Act, 1985 (for short the Act) in FIR No. 28/2006 of Police Station, Basohli.

(2.) The judgment has been impugned primarily on the ground that the learned trial court has not appreciated the evidence in its right perspective, as the prosecution had successfully proved the charges against the respondent by leading cogent evidence.

(3.) Mr. Amit Gupta, learned AAG appearing for the appellant vehemently argued that the prosecution has proved the recovery of the alleged contraband from the respondent by leading cogent evidence but despite that the learned trial court has acquitted the respondent by wrongly appreciating the evidence brought on record by the prosecution.