STATE OF M P Vs. SALMAN KHAN

JUDGEMENT

(1.) Heard on the question of admission and perused the record. Against the judgment dated 06/04/2013 passed by I Additional Sessions Judge, Morena (State of M.P., Vs. Salman Khan) in S.T. No. 350/2012 by which the respondent herein/accused has been acquitted from the charge under Section 376 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 mis-appreciation of the evidence on record.

(3.) The respondent herein/accused has been prosecuted for the offence under Sections 363, 366 and 376 of IPC and he has been convicted and sentenced under Sections 363 and 366 of IPC, however, acquitted from the offence under Section 376 of IPC.