STATE OF J&K Vs. SAHIB DAYAL

JUDGEMENT

(1.) Judgment dated 30.03.2012, (for short, impugned judgment), by virtue of which the respondent has been acquitted of the charges leveled against him in case titled State of J&K v. Sahib Dayal, bearing FIR No. 336/2009, Police Station Kathua for the commission of offence punishable under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act) is called in question by the appellant-State.

(2.) Being aggrieved of acquittal of the respondent, appellant has preferred appeal in hand along with application seeking condonation of 96 days' delay in filing the appeal.

(3.) The reasons projected to seek condonation of delay are as under:-