STATE Vs. PREM SAGAR

JUDGEMENT

(1.) Crl.M.A. No.673/2011 (Exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

(2.) Crl.M.A. No.674/2011 (under Section 5 of the Limitation Act.) Delay condoned for the reasons as stated in the application. Crl. L.P. No. 32/2011

(3.) By virtue of this petition, the State seeks leave to Appeal against the judgment dated 26.07.2010 of the learned Additional Sessions Judge (ASJ) whereby the Respondents Prem Sagar and Vikas @ Laxman were acquitted of the charge of having committed an offence punishable under Section 307/34 of the Indian Penal Code (Code). Facts of the case as are necessary for disposal of the leave petition have been narrated by the learned ASJ in Para 2 and 3 of the impugned judgment. The same are extracted hereunder:-