STATE OF RAJASTHAN Vs. VISHAN SINGH

JUDGEMENT

(1.) Instant criminal appeal has been filed by the State against the judgment dtd. 23/6/1989, passed by learned Chief Judicial Magistrate, Barmer in Cr. Case No. 93/1984, whereby the learned Trial Court acquitted the accused-respondent from the offence under Sec. 9 of Opium Act.

(2.) Brief facts of the case are that on 14/12/1983, during checking, the Police team recovered 2.330 kg. opium from the possession of the accused-respondent without any valid licence and permit. The police registered the FIR for offence under Sec. 9 of Opium Act and started inves

(3.) Upon conclusion of the trial, learned Trial Court vide impugned judgment dtd. 23/6/1989 acquitted the accused-respondent from the offence as mentioned earlier. Hence, this appeal.