STATE Vs. USHA DEVI AND ORS.

JUDGEMENT

(1.) PRESENT leave to appeal petition has been filed by the State under Section 378(3) of Code of Criminal procedure against the judgment and order of acquittal dated 26.04.2014 passed by learned ASJ, Rohini Courts, Delhi in Sessions Case No. 58/2010 thereby acquitting the respondents/accused under section 304/34 of Indian Penal Code.

(2.) THE facts of this case, as noticed by the learned Trial Court in the judgment, are as under:

(3.) TO bring home the guilt of the accused, the prosecution examined as many as 20 witnesses.