STATE Vs. ASHISH @ NIRMAL& ANR

JUDGEMENT

(1.) The present leave petition has been filed by the State under Section 378 (4) of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C') assailing the impugned judgment dated 04.03.2017 passed by learned Additional Sessions Judge-II (North-West), Rohini Courts, Delhi in case FIR No. 125/2012 under Sections 302/363/201/120B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station-Swaroop Nagar whereby the respondents were acquitted of the charges framed against them under section 302/363/201/120B IPC.

(2.) The brief facts of the case, as recorded by the learned Trial Court are reproduced as under:-

(3.) In order to bring home the guilt of the respondents, the prosecution examined 25 witnesses in all. The statements of the respondents were also recorded under Section 313 Cr.P.C. wherein they pleaded their innocence by denying all incriminating circumstance and claimed to have been falsely implicated.