STATE & ORS. Vs. NARESH KUMAR

JUDGEMENT

(1.) Appeal against acquittal has been filed against judgment dated 10.02.2015 whereby the learned Principal Sessions Judge, Jammu in case (File No. 105/Spl. Challan) titled 'State Vs. Naresh Kumar ' acquitted the respondent of the offences punishable under Sections 8/21/22 NDPS Act in FIR No. 149/2010 of Police Station Akhnoor, District Jammu. Prayer in the instant Appeal is for setting aside the impugned judgment and for convicting the respondent.

(2.) Vide order dated 20.11.2015, leave to file appeal against judgment dated 10.02.2015 whereby the respondent had been acquitted of the charges under sections 8/21/22 NDPS Act was granted and Registry was directed to list the main appeal in due course.

(3.) Today, we have heard Mr. Rakesh Khajuria, learned AAG and perused the record but for the reasons recorded hereunder are of the considered view that there is no merit in the appeal, therefore, the same is liable to be dismissed.