STATE Vs. MAHENDER PAL SEHGAL

JUDGEMENT

(1.) THIS application has been preferred to seek grant of leave to appeal under Section 378(3) Cr.P.C. against the judgment dated 08.10.2013 passed by Sh. Sachin Sangwan, MM -05 (Central), Tis Hazari Courts, Delhi in F.I.R. No. 147/2002, P.S. Kamla Market, District Central, whereby the respondent accused has been acquitted of the offence under Section 279/304A I.P.C.

(2.) THE respondent has accepted the notice and filed a reply.

(3.) I have heard learned APP as well as learned counsel for the respondent and proceed to dispose of the application.