STATE OF M P Vs. PAPPU ALIAS DAULATRAM

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 28.9.2012 under Section 366, and 376(1) of Indian Penal Code passed by learned Additional Sessions Judge, Guna in Sessions Trial No. 215 of 2011.

(2.) Perused the impugned judgment and record.

(3.) The admitted fact of the case is that the challan has separately been filed against co-accused Mangu Bheel and Peetam Bhil in the Juvenile Court, Guna.