STATE Vs. SANJAY KASHYAP @ OMI & 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 28.09.2018 passed by the learned Trial Court in Session Case No. 56475/16, whereby all the respondents (accused before the Trial Court) were acquitted of the charge punishable under Sections 302/120- B/380/411 of the Indian Penal Code (hereinafter referred as 'IPC').

(2.) Brief facts of the case are: -

(3.) To bring home the guilt of the accused persons the prosecution examined 36 witnesses in all out of which the daughter-in-law, PW-3 (Pooja) is the star witness. Statements of the accused persons were recorded under Section 313 of Cr.P.C wherein they reiterated their innocence and stated that they have been falsely implicated in the present case and examined one witness in their defence.