Full Judgment Text
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CASE NO.:
Appeal (crl.) 63 of 1999
PETITIONER:
STATE OF GUJARAT
RESPONDENT:
GOPAL LAXMAN THAKUR & ANR.
DATE OF JUDGMENT: 03/02/2005
BENCH:
B.P. SINGH & B.N. SRIKRISHNA
JUDGMENT:
J U D G M E N T
B.P.Singh,J.
In this appeal by special leave the judgment and order of the High Court of Gujarat
at Ahmedabad in Criminal Appeal No.146/90 dated 27th April, 1998 has been impugned whereby
the High Court allowed the appeal preferred by the respondents and set aside their convictio
n
for the offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985
(hereinafter referred to as ’the NDPS Act’).
The crucial finding recorded by the High Court is that the report of the Forensic
Science Laboratory Exhibit 9, Exhibit 11 and Botanical examination report Exhibit 12 as also
the laboratory report as contained in Exhibit 9 discloses that substance found was a poppy
capsule and that it was identified as fragments of poppy capsules. The said description doe
s not
identify the substance found to be opium poppy as defined under Section 2(xvii) of the NDPS
Act.
Counsel for the appellant stated that the respondents are not traceable and they
have not even appeared before this Court to defend themselves. He, therefore, does not wish
to
press this appeal. This appeal is, therefore, dismissed as not pressed.