STATE Vs. SAMEER ALI

JUDGEMENT

(1.) The present leave petition is instituted on behalf of the State under Section 378(3) of the Code of Criminal Procedure, 1973, (hereinafter referred as " Cr.P.C .") against the impugned judgment of acquittal dated 17.07.2018 passed by the Court of ASJ / Special Judge (NDPS), North East District, Karkardooma Courts, Delhi, (FIR No. 88/2012, P.S. Seelampur), registered under section 498-A / 304-B / 34 of the Indian Penal Code, 1860 (hereinafter referred as " IPC ") whereby the respondents were acquitted for the said offences.

(2.) The brief facts of the case as noted by the learned Trial Court are as under: -

(3.) After compliance of Section 207 Cr.P.C, charges for offences u/s 304-B/34 IPC or in the alternative u/s 302/34 IPC and also u/s 498-A/34 IPC were framed against the respondents to which the respondents pleaded not guilty and claimed trial.