STATE OF M P Vs. ARUN KUMAR KUSHWAH

JUDGEMENT

(1.) Heard the application for leave to appeal.

(2.) This is an application under section 378 (3) of the Code of Criminal Procedure, 1973 filed by the Petitioner/state seeking leave to file an appeal against the judgment of acquittal dated 17.9.2011 under Section 366, and 376 of Indian Penal Code passed by learned II Additional Sessions Judge, (STF) Ganj Basoda District Vidisha in Sessions Trial No.252 of 2010.

(3.) Perused the impugned judgment and record.