STATE Vs. ARVIND KUMAR

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of. CRL.L.P. 189/2015

(3.) Present leave to appeal petition has been filed by the State/appellant under Section 378(1) of the Code of Criminal Procedure against the judgment passed by the learned trial Court dated 24.12.2014 in case FIR No.54/2011 registered at Police Station S.P. Badli, by which the respondent has been acquitted for the charges framed under Sections 363/365/376(2)(F)/366-A of the Indian Penal Code.