Ram Babu Sharma vs State Of U.P.
2016 Latest Caselaw 3925 ALL

Citation : 2016 Latest Caselaw 3925 ALL
Judgement Date : 6 July, 2016

Allahabad High Court

Ram Babu Sharma vs State Of U.P. on 6 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 4542 of 2014
 

 
Appellant :- Ram Babu Sharma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- L.M. Singh
 
Counsel for Respondent :- Govt.Advocate
 
Hon'ble Abhai Kumar, J.

Counsel for the petitioner is present .

During the course of argument on bail, it is submitted by the learned counsel for the appellant that percentage of opium was only 0.85 percent and the amount of recovered opium was less then commercial quantity and same was wrongly interpreted by the trial court.

Learned counsel to explain that number of percentage given by the Forensic Science Laboratory report can be the principle for ascertaining the actual quantity recovered in the N.D.P.S. and not the percentage that is being assessed by the Forensic Science Laboratory report.

The matter is adjourned for argument on bail.

List on 10th August, 2016.

Order Date :- 06.07.2016.

Vinod.