STATE OF MADHYA PRADESH Vs. LAKHAN

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 12/10/2007 passed by VI Additional Sessions Judge (Fast Track Court) Chhatarpur in Sessions Trial No. 137/06, whereby respondents have been acquitted of the offence punishable under Section 302/34 of the Indian Penal Code (for short "the IPC").

(2.) Prosecution case, in brief is that, on 11/6/06 at about 8.30 p.m., near the house of Kishore Kachchi at Gangasagar Mohalla, Chhatarpur, respondents in furtherance of their common intention, caused the death of Purshottam alias Bhaiya Dhobi.

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