STATE OF M P Vs. UDERAM

JUDGEMENT

(1.) Being aggrieved with the judgment of acquittal dated 16th of January. 1993 passed in Sessions Trial No. 08/92J?y the Sessions Judge, Rajnandgaon, the State has filed this appeal. By the impugned judgment, the Respondents were acquitted of the charges framed under Sections 302/34 and 201 of IPC.

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

(3.) Mr. Akhil Mishra, learned Dy. Government Advocate appearing on behalf of the Appellant/State, argued that the learned Sessions Court erred in law in discarding the testimony of Smt. Shail (PW-8). He also referred to the other materials on record.