UNION OF INDIA Vs. MOHD SHAFIQ MOHD TARVE

JUDGEMENT

(1.) Heard Mr. Lambay, the learned Public Prosecutor for the Union of india, which is the Applicant before us.

(2.) In NDPS Special Case No. 122 of 2000, in all four accused were put on trial before the learned Special Judge (under NDPS Act, 1985 ). As per the order dated 3rd November 2007, accused Nos. 3 and 4 came to be acquitted for the offence punishable under Section 8 (c)read with Sections 22 and 29 of NDPS Act, 1985. Against the said order of acquittal, the union of India has filed this Application seeking leave to appeal under Section 378 (3)of Criminal Procedure Code.