STATE OF J&K Vs. CHAIN LAL

JUDGEMENT

(1.) The judgment of acquittal dtd. 19/1/2013 passed by the learned Sessions Judge, Kathua (hereinafter to be referred as trial court) in case titled, 'State vs. Chain Lal and another' for commission of offence under sec. 8/20 NDPS Act arising out of FIR No. 08/2008 registered with Police Station, Basohli has been impugned by the appellant on the ground that learned trial court has wrongly acquitted the respondents as the appellant had led sufficient evidence that warranted the conviction of the respondents.

(2.) Mr. Dewakar Sharma, Dy. AG has vehemently argued that the prosecution had successfully proved the case against the respondents by leading cogent evidence but the learned trial court has acquitted the respondents by appreciating evidence wrongly.

(3.) Mr. Vikas Mangotra, learned counsel for the respondents argued that there are various infirmities in the prosecution case and the recovery of contraband from the respondents is doubtful, as such, the appeal is required to be dismissed.