STATE OF MADHYA PRADESH Vs. MUKESH KUMAR

JUDGEMENT

(1.) Being aggrieved by the judgment dated 16.6.1997 passed by the Chief Judicial Magistrate, Sehore in Criminal Trial No. 844/1996, whereby, respondent-accused Mukesh was acquitted from the charges of Sections 354, 323 and 506 of Indian Penal Code this appeal under section 378 (iii), (i) of the Criminal Procedure Code, 1973 has been filed by the appellant/State.

(2.) Prosecution case which lead to the trial as essential as follows:

(3.) Learned Trial Court framed charges as mentioned in Para 1 against accused, who abjured his guilt, therefore, he was put to trial.