STATE Vs. RAJIV ALIAS RAJU

JUDGEMENT

(1.) Heard. For the reasons stated, delay in filing the appeal is condoned.

(2.) By way of the present petition filed under Section 378(1) of the Code of Criminal Procedure (Cr.P.C.), the State seeks leave to appeal against the judgment dated 27th March, 2012 whereby the respondent was acquitted of the charges framed against him under Sections 302/307/34 and convicted only for the commission of offence under Section 324/34 IPC in the case arising out of FIR No.86/2004, Police Station Kotla Mubarakpur.

(3.) With regard to an incident dated 25th February, 2004, FIR No.86 of 2004 was registered against six persons five brothers namely Sanjeev alias Sonu; Birender @ Boya; Yad Ram; Babloo; Rajiv @ Raju and their sister Manju. The State filed a charge-sheet against all these persons. The respondent herein was admitted to bail on 24th May, 2005 while the trial was underway.