STATE Vs. SANJAY KUMAR

JUDGEMENT

(1.) This acquittal appeal has been filed by the State against judgment dated 03.01.2008 passed by the learned 2nd Additional Sessions Judge, Jammu in case FIR No.165/2001 under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 of Police Station Satwari, by virtue of which the Court has acquitted the respondent.

(2.) The State has challenged the judgment on the ground that the judgment is against the facts and law and the court below has mis-appreciated the evidence. It has further been stated that the court below has misconsidered the law attracted to the facts of the present case, as such, the judgment is liable to be set aside. While acquitting the accused/respondent, the court below has committed the grave error of law.

(3.) I have considered the contention of learned counsel for the appellant.