STATE OF M.P. Vs. RIKHIRAM

JUDGEMENT

(1.) HEARD on the question of grant of special leave to appeal.

(2.) STATE has preferred this application for leave to appeal against the judgment dated 4.9.1995 in Criminal Case No. 441 of 1983 by Shri S.N. Pandey, Judicial Magistrate First Class, Dongargarh whereby Respondents were acquitted of the charge under Section 388 and 348 of I.P.C.

(3.) THE learned Judicial Magistrate First Class, on appraisal of evidence, held that the prosecution has failed to establish the guilt of the Respondents/accused beyond reasonable doubt for offences punishable under Sections 388 and 348 of I.P.C. and acquitted both the Respondents.