STATE Vs. GHASI

JUDGEMENT

(1.) HEARD learned counsel for the parties and examined the impugned judgment dated 29.09.2001 passed by the learned trial Court, whereby the accused-respondent has been acquitted from the charge of the offence under Section 8 read with Section 18 of the NDPS Act, 1985.

(2.) ON the basis of the secret information an FIR, was registered on 21.03.1997 by PW1 Dhanna Lal stating therein that accused Ghasi has cultivated contraband in his agricultural field without any license and on the spot, contraband with leaves were recovered.

(3.) NO other documentary evidence has been produced by the prosecution to prove the exclusive possession or ownership of the land, in dispute of the accused. The other reasons have also been given for acquittal of the accused-respondent.