UNION OF INDIA Vs. LAXMAN LAL AND OTHERS

JUDGEMENT

(1.) The facts giving rise to this application under Sec. 482 read with Sec. 461 Cr.RC. for recalling the judgment of this court delivered on 20.11.1996 in Criminal Appeal No. 294/93 are as follows.

(2.) The accused respondents Laxman Lal and Shiv Singh were tried by the learned Sessions Judge for offence under Sec. 8/18 of the NDPS Act and at the conclusion of trial, they were found guilty of the said offence and were accordingly convicted and sentence by the trial court vide its judgment and order dated 10.8.93.

(3.) The accused respondents, feeling aggrieved by the judgment of conviction and sentence, preferred Criminal Appeal No. 294/93 in this court and this court vide its judgment dated 20.11.1996 allowed the appeal, set aside the conviction of the accused respondents and acquitted them of the charge.