STATE Vs. JOSHIM

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 order/judgment dated 27.09.2017 passed by the learned Special Judge (NDPS), North West District, Rohini Courts, in Sessions Case No. 53084/16, whereby the respondent (accused before the Trial Court) was acquitted of the offences punishable under Section 458/380/397/411 read with Section 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 respondent, the prosecution examined 06 witnesses in all. Statement of the respondent was recorded under Section 313 of Cr.PC by the learned Trial Court wherein he pleaded not guilty and denied all prosecution charges. The respondent did not lead any evidence in his defence.