STATE OF M. P Vs. WAZIR KHAN

JUDGEMENT

(1.) Heard learned Counsel for the appellant-State and learned Counsel for the respondents. The High Court by its impugned judgment directed acquittal of the respondent who faced trial for alleged commission of offence punishable under Section 302 read with Section 34 of the Indian Penaal Code, 1860 (in short IPC).

(2.) The prosecution version as unfolded during trial in a nutshell is as follows:

(3.) Learned Counsel for the appellant-State submitted that the High Court in a very cryptic manner passed the order of acquittal. It has proceeded on the basis of hypothetical answer given by the Doctor overlooking the evidence of eye-witnesses. Learned Counsel for the respondent supported the judgment of the High Court.