(1.) By this petition under Section 378 (1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') filed against the judgment of the Trial Court dated 22.09.2018 passed by Learned ASJ, Dwarka Court, in case FIR No. 48/2017, at Police Station Sagar Pur by which the accused was acquitted of the charge under Section 307 of Indian Penal Code (hereinafter referred to as 'IPC').
(2.) The factual matrix from which the present proceeding arises are being adumbrated as follows:
(3.) After completing the investigation, a charge sheet was filed. The accused was charged with offence under Section 307 of IPC to which he pleaded not guilty and claimed to be tried. The prosecution in order to bring home the guilt of the accused, examined as many as of 08 witnesses including an eye witness PW-4, Asha (wife of the accused).