STATE OF M P Vs. SONU ALIAS SHISHUPAL

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 19.8.2013 under Section 363, 366(Ka) and 376(1) of Indian Penal Code passed by learned Additional Sessions Judge, Karera District Shivpuri in Sessions Trial No. 74 of 2012.

(2.) Perused the impugned judgment and record.

(3.) The admitted fact of the case is that the accused/petitioner was arrested by O.P. Mishra Sub Inspector (PW8) vide panchnama Ex.P/12.