STATE OF JAMMU AND KASHMIR Vs. JEEWAN SINGH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Criminal Acquittal Appeal has been preferred against the judgment dated 25.10.2014 passed by the trial court, by which the respondent has been acquitted of offences under sections 8/20/22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act).

(3.) The prosecution story in a nutshell is that on 24.02.2010 a docket was received by Police Station, Nowabad to the effect that Head Constable Phola Nath along with Constables Surrender Kumar, Ashok Kumar and Madan Lal were on petrol duty and during that period, near Boothnath Mandir, near the river side, respondent Jeewan Singh, who was holding a bag, was intercepted by them. From the search of bag, a plastic bag containing 125 balls of charas weighing about 3 kg. 300 grams was recovered. Accordingly, First Information Report was lodged for offences under sections 8/20/22 of the Act. After completion of the investigation, charge sheet was presented in the Court against the respondent for the offences as aforesaid.