STATE OF M P Vs. SANMAN SINGH

JUDGEMENT

(1.) Heard the application for leave to appeal. 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 31.7.2013 under Section 457 and 376 /511 of IPC and 3(2)(v) of SC ST Act passed by learned Additional Sessions Judge, Special Court SC ST (Prevention) of Atrocities Act in Special Sessions Trial No. 55 of 2013.

(2.) Perused the impugned judgment and record.

(3.) The admitted fact of the case is that accused Sanman Singh belongs to Dangi community and prosecutrix belonged to Ahirwar caste.