STATE OF J&K Vs. MOHD. AYUB

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. Impugned is the judgment dtd. 27/2/2013 passed by the Court of Principal Sessions Judge, Ramban (with powers of Special Judge under NDPS Act). By virtue of the said judgment, respondent has been acquitted.

(2.) Case registered as FIR No. 12/2009, P/s Banihal for commission of offence punishable under Sec. 8/20 NDPS Act on completion of investigation culminated in filing of charge sheet (challan) to the effect that the accused during investigation is established to have committed the aforesaid offence.

(3.) Trial commenced with the framing of the charge in the year 2009 itself. Prosecution in support of its case out of 12 listed witnesses has examined 11 witnesses. Learned Trial Court on proper appreciation of the evidence has summed up and drawn the conclusions that the case against the accused is not proved.