REGENT COMPUTRONICS PVT. LTD.

STATE OF HIMACHAL PRADESH Appellant

V/S

DIWAN CHAND Respondents

Referred Judgements :-

SHEO SWAROOP AND ORS. V. KING EMPEROR [REFERRED TO]
PRANDAS VS. STATE [REFERRED TO]
BALAK RAM MOHD SAYEED KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. OM PRAKASH [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
SAMBHAJI HINDURAO DESHMUKH VS. STATE OF MAHARASHTRA [REFERRED TO]
S RAMA KRISHNA VS. S RAMI REDDY [REFERRED TO]
STATE OF U P VS. BANNE ALIAS BAIJNATH [REFERRED TO]
PERLA SOMASEKHARA REDDY VS. STATE OF A P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
RAM SINGH ALIAS CHHAJU VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) State has appealed against the judgment dated 3.5.2010 of the learned Special Judge, Chamba Division, Chamba, Himachal Pradesh, passed in Sessions Trial No.36 of 2009, titled as State of Himachal Pradesh v. Diwan Chand, challenging the acquittal of respondent Diwna Chand (hereinafter referred to as the accused), who stands charged for having committed an offence punishable under the provisions of Section 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as the Act).

(2.) It is the case of prosecution that on 22.8.2009, police party, headed by HC Kartar Singh (PW-10), was on patrol duty at a place known as Koti.

(3.) Accused was charged for having committed an offence punishable under the provisions of Section 20 of the Act, to which he did not plead guilty and claimed trial.

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STATE OF HIMACHAL PRADESH Vs. DIWAN CHAND

Referred Judgements :-

JUDGEMENT

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