STATE Vs. HARI NANDAN

JUDGEMENT

(1.) Crl.M.A No.9754/2013

(2.) The respondent preferred an appeal before the Court of Additional Sessions Judge-VI (Outer), Rohini Courts, Delhi vide criminal appeal No.8/12. The Appellate Court vide its judgment dated 27.11.2012 set aside the judgment and order of the Trial Court and acquitted the respondent of the offences.

(3.) Hence this petition for leave to appeal.