STATE Vs. DANISH

JUDGEMENT

(1.) The present criminal leave petition under Sec. 378 of the Code of Criminal Procedure, 1973 (hereinafter 'CrPC') [now Sec. 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023] has been filed on behalf of the appellant/petitioner seeking leave to appeal against the judgment dtd. 6/12/2016 (hereinafter 'impugned judgment') passed by the Additional Sessions Judge, Karkardooma Courts, Delhi (hereinafter 'ASJ') vide which the respondents have been acquitted for the offences punishable under 365, 395, 397 and 412 of the Indian Penal Code, 1860 (hereinafter 'IPC') registered at Police Station ' Seemapuri, Delhi.

(2.) The brief facts that led to the filing of the instant petition are as follows:

(3.) Ms. Dalal, learned APP appearing on behalf of the petitioner submitted that the impugned judgment passed by the learned Trial Court is erroneous and unsustainable in the eyes of law. The findings recorded therein suffer from misappropriation of evidence and legal infirmities and therefore, the said judgment is liable to be set aside.