STATE OF MADHYA PRADESH Vs. ATTHILAL VERMAN

JUDGEMENT

(1.) Heard on admission. This application for grant of leave to appeal has been preferred under Section 378(3) of the Code of Criminal Procedure (hereinafter referred to as "the Code") being aggrieved with the judgment dated 9/11/2012 passed by Additional Sessions Judge, Pavai, District Panna, in Supplementary Sessions Trial No. 73/12, whereby respondent namely Atthilal Verman has been acquitted of the offence punishable under Section 302 of the Indian Penal Code ("IPC" for short).

(2.) Prosecution case, in brief, is that on 22/1/12 between 3 to 4 p.m., respondent caused the murder of Ramswarup Yadav in front of his house. Upon the information of complainant Baldev, son of the deceased, morgue was registered and after investigation, charge-sheet was filed.

(3.) Learned Government Advocate submitted that the impugned judgment was passed without proper appreciation of evidence on record and the same deserved to be interfered with.