STATE Vs. SONU SINGH

JUDGEMENT

(1.) The present leave petition has been filed under Section 378 of the Criminal Procedure Code, 1973 (hereinafter referred to as ' Cr.P.C ') challenging the judgment dated 20.11.2019 passed by the learned Additional Sessions Judge-03, North West:Rohini: Delhi, acquitting the respondent-accused in FIR No. 782/2015 registered with Police Station, Vijay Vihar under Sections 302 / 394 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ').

(2.) Brief facts of the case, as noticed by the Learned Trial Court, are as under: -

(3.) During the course of investigation, the accused was arrested on 02.07.2015 at about 1:32 PM and charge sheet under Section 302 and 394 IPC was filed against accused Sonu Singh @ Devi. On 13.10.2015, Trial Court framed charge only under Section 302 IPC to which the accused Sonu Singh pleaded not guilty and claimed trial. In order to bring home the guilt of the accused, the prosecution has examined 41 witnesses in all.