STATE Vs. SUNIL KUMAR AND ORS.

JUDGEMENT

(1.) Crl.M.A.No.76/2013

(2.) Application stands disposed of.

(3.) By the present criminal leave petition filed under Section 378(3) of the Code of Criminal Procedure, the State seeks leave to appeal against the order of acquittal passed by the learned Additional Sessions Judge (ASJ) in Sessions case No.4/2009, on the ground that the impugned judgment dated 6.3.2012 is contrary to the facts and evidence on record.