STATE OF HIMACHAL PRADESH Vs. MOTI LAL

JUDGEMENT

(1.) THE present appeal by the State has been directed against the acquittal of the Respondent passed by the learned Trial Court on 1.5.2001 in Sessions Trial No. 48 of 2000, for the offence punishable under Section 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (in short the Act) allegedly for keeping in possession 2 kg. 500 grams of charas.

(2.) HEARD and gone through the evidence on record.

(3.) PW 5 Inspector Kushal Sharma, thereafter, conducted the search of the bag of the Respondent, which led to the recovery of 2 kg. 500 grams of charas, out of which three samples of 25 grams were separated, packed and sealed separately with seal 'T ' by fixing four seals on each of the sample and the remaining bulk was also packed and sealed separately with the same seal and taken into possession vide memo Ex. PW1/A. The Respondent was arrested and grounds of arrest were informed to him in writing Ex. PW.1/C.