STATE OF M P Vs. NARAYAN PRASAD SONI

JUDGEMENT

(1.) Heard on the question of admission and perused the record. Against the judgment of acquittal dated 11.8.2011 passed by the II Additional Sessions Judge (FTC) Ganj Basoda in Sessions Trial No. 77/2009 (State of M.P. Vs. Narayan Prasad Soni) acquitting the respondent herein/accused from the charge under Sections 420, 467, 468, 471 and 379 of IPC, the petitioner herein/State has preferred this application under Section 378(3) of the Code of Criminal Procedure, 1973 for grant of leave to file appeal.

(2.) The legality and propriety of the impugned judgment has been challenged on the ground of misappreciation of the evidence on record.

(3.) The learned Trial Court after appreciating and marshalling the evidence in detail ultimately in the impugned judgment found that the offence charged against the respondent has not been found proved on account of non-availability of the cogent evidence on record.