STATE OF J&K Vs. RAJESH KUMAR & ANR.

JUDGEMENT

(1.) Tried on a Charge under Sections 18/20/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, for being in possession of 1 kilogram of solid opium and 1.050 kg of liquid opium, the respondents-Rajesh Kumar and Sushil Kumar, after their full fledged trial, were acquitted by the learned Special Judge (Sessions Judge), Kathua vide his judgment and order dated 05.04.2012.

(2.) Dissatisfied with the acquittal, the State has preferred Appeal there against along with Motion seeking condonation of 105 days' delay in filing the Appeal.

(3.) Heard learned counsel for the parties on Motion seeking condonation of delay.