STATE OF MADHYA PRADESH Vs. SANDEEP MASEEH

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 27.10.99 passed in Sessions Trial No. 139/99 by the Sixth Additional Sessions Judge, Bilaspur, the State has filed this appeal.

(2.) The facts, briefly stated, are as under:

(3.) Mr. Akhil Mishra, learned counsel appearing on behalf of the appellant/ State, argued that the Sessions Court erred in law in recording the acquittal of the respondents. On due scrutiny of entire evidence available on record, the prosecution had proved its case, therefore, the judgment of acquittal deserves to be set-aside.