STATE OF RAJ Vs. GURTEJ SINGH & ANR

JUDGEMENT

(1.) The State is aggrieved by the judgment dated 12.09.2006 passed by the Special Judge (NDPS) Cases, Ratangarh whereby the learned Judge has acquitted the accused-respondent for offences under Sections 8/15 read with Section 29 of NDPS Act.

(2.) The brief facts of the case are that on 11.08.2005, a truck, bearing registration No.PB-10UG-885 was going from Sujangarh to Ratangarh which was being driven by Gurtej Singh. Paramjeet Singh was sitting near FloatingFrame FloatingFrame him. The said truck was stopped and searched. In the truck, fifteen bags of doda post powder was recovered.

(3.) The charges were framed. In order to support its case, the prosecution examined seven witnesses and submitted number of documents. After going through the oral and documentary evidence, the learned Judge has acquitted the accused-respondent vide judgment dated 12.09.2006.