STATE OF J&K Vs. CHARANJEET SINGH

JUDGEMENT

(1.) The appeal has been preferred against the judgment dtd. 29/5/2015, passed by the learned Principal Sessions Judge, Ramban, whereby the respondents herein stand acquitted of the charges framed against them under Sec. 8/15 NDPS Act. It is pleaded by the appellant that the judgment impugned has been passed in a mechanical manner without appreciating the evidence on record. The documentary as well as the oral evidence produced by the prosecution was sufficient to prove the guilt of the respondents.

(2.) The respondents are represented through their counsel.

(3.) The original record of the trial court is also before the court.