STATE OF J&K Vs. JAGJEET SINGH

JUDGEMENT

(1.) This appeal has been preferred by the appellant-U.T. Of J&K (then State) against the judgment dtd. 8/3/2016 passed by the learned Additional Sessions Judge, Udhampur (hereinafter to be referred as the trial court) in file No. 40/Spl. Challan, titled, "State vs. Jagjeet Singh and others", whereby the respondent has been acquitted of the charges for commission of offences under Sec. 8 and 15 of the Narcotic Drugs Psychotropic Substances Act, 1985 (for short "the Act").

(2.) The judgment has been impugned by the appellant primarily on the ground that the learned trial court has not appreciated the evidence in its right perspective.

(3.) Mr. R.S. Jamwal, learned AAG appearing for the appellant vehemently argued that the learned trial court has not rightly appreciated the statement of PW-Balbir Chand and PW-Swami Raj, who have categorically stated that the contraband was recovered from the respondent.