STATE Vs. MOHD FAIZAN & ORS

JUDGEMENT

(1.) By the present Leave Petition filed under Section 378 (1) of the Code of Criminal Procedure, (hereinafter referred as 'Cr.P.C.'), the State seeks leave to appeal against the judgment dated 13.03.2018 passed by the learned Trial Court in Session Case No. 44614/15, whereby all the respondents (accused before the Trial Court) were acquitted of the charges punishable under Sections 307/344/365/366/376/34 of the Indian Penal Code (hereinafter referred as 'IPC').

(2.) Brief facts of the case, as noticed by the learned Trial Court, are as under: -

(3.) To bring home the guilt of the respondents, the prosecution has examined 15 witnesses in all. Statements of the respondents were recorded under Section 313 of Cr.P.C. wherein they denied the charges framed against them and claimed to be falsely implicated in the case.