STATE Vs. RAJE RAM

JUDGEMENT

(1.) Crl. M.A. No. 186 of 2011 (under Section 5 of the Limitation Act.)

(2.) By virtue of this petition, the State seeks leave to file an Appeal against the judgment dated 05.03.2010 whereby the Respondents were acquitted of the charge for the offence punishable under Section 307/34 of the Indian Penal Code (hereinafter "the Code").

(3.) On 16.08.2008 at about 7:24 P.M. wireless operator G-60 appeared before the Duty Officer and produced one QST PCR on the basis of which DD No.53-B was recorded in Police Station (PS) Najafgarh to the effect that bullets were being fired at Plot of Suraj Bhan in Deenpur, Goyla Mor and one person had been injured. The DD entry was handed over to SI Ved Prakash, Investigating Officer (IO) who along with Constable Satya Pal left for the spot.