STATE Vs. NEERAJ LAL

JUDGEMENT

(1.) THE State seeks leave to file an appeal under Section 378(1) of Code of Criminal Procedure to challenge the judgment dated 19.10.2013, passed by the learned Additional Sessions Judge, in Sessions Case No. 27/2012, whereby the respondent was acquitted of the charges under Section 363/364/302 and section 201 of Indian Penal Code.

(2.) TO appreciate the contention raised by learned counsel for the petitioner/State, a brief summary of the prosecution case is given below: -

(3.) THE respondent pleaded not guilty to the charge. The prosecution examined 37 witnesses to bring home the guilt of the respondent.