USMAN KHAN Vs. PUNNA KUSHWAHA

JUDGEMENT

(1.) Record of the trial Court perused. This appeal has been preferred under Section 372 of the Code of Criminal Procedure (hereinafter referred to as "the Code") being aggrieved with the judgment dated 31/10/11 passed by Sessions Judge, Chhatarpur, in Sessions Trial No. 339/2010, whereby respondent no. 1 has been acquitted of the offence punishable under Sections 436 of the Indian Penal Code ("IPC" for short).

(2.) Prosecution case, in brief, is that on 20/4/10, complainant Usman Khan lodged a report that on the previous night, while he was asleep, rear portion of his house was set ablaze, due to which he got up and the fire was extinguished by members of the locality. He suspected that Harishchand Kushwaha and Punna Kushwaha were the miscreants as he had a dispute with them two days prior to the date of incident.

(3.) Learned Government Advocate has submitted that leave to file appeal against the impugned judgment of acquittal, has not been preferred on behalf of the State.