STATE OF KARNATAKA Vs. MUBEENA

JUDGEMENT

(1.) THE appellant -State has preferred this appeal challenging the validity and correctness of the judgment and order passed by the Trial Court dated 20.09.2011 passed in Spl.(NDPS) Case No.4/2010 on the file of the Spl.Judge, Shimoga, thereby acquitting the respondent -accused of the offences punishable under Section 8(c) read with Section 20(b)(B) of Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) HEARD the learned SPP appearing for the appellant -State and learned counsel appearing for the respondent -accused.

(3.) LEARNED SPP during the course of his arguments has submitted that perusing the judgment and order passed by the Court below, the oral evidence of the parties regarding seizure of the material from the possession of the accused has not been properly appreciated by the Trial Court. Hence, matter requires reconsideration in this appeal.