STATE OF J&K Vs. VERINDER SINGH

JUDGEMENT

(1.) By virtue of this judgment, the present appeal hanging fire for the last more than 12 years shall be put to quietus.

(2.) This appeal has been directed against judgment dtd. 28/2/2010 rendered by learned 2nd Additional Sessions Judge, Jammu (hereinafter referred to as 'trial court'), in File No.148/Challan titled 'State of J&K v. Verinder Singh and another', and FIR No. 34 of 2007 of Police Station, Miran Sahib for offences under Ss. 353/34 RPC, 4/25 Arms Act, 8/15 of Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act, for short) and 6/13 DCO, vide which, respondents have been acquitted of the charges.

(3.) Before a closer look at the grounds urged in the memo of appeal, it shall be apt to have an overview of the facts giving rise to the present case.