STATE Vs. MOHAN KUMAR

JUDGEMENT

(1.) Crl. M.A. No. 13219/2012 (delay of 60 days)

(2.) Application disposed of.

(3.) State has filed the present leave to appeal seeking leave to appeal against the judgment of acquittal passed by the learned Additional Sessions Judge dated 28.02.2012 whereby the charge-sheet filed by the State against the three respondents under Sections 302/394/397/34 of the Indian Penal Code (IPC) had been dismissed; the impugned judgment had noted that there are several dents in the case of the prosecution and the prosecution having failed to prove its case against the respondents, benefit of doubt had been accorded to the respondents which was followed by a consequent acquittal.