THE STATE OF MADHYA PRADESH Vs. JAGUIR

JUDGEMENT

(1.) HEARD on admission.

(2.) THE State has preferred the present leave application under Section 378 (iii) of the Cr.P.C. for grant of leave to appeal against the judgment dated 4.3.2014 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, Khandwa in Special case No. 66/2010, whereby the respondents have been acquitted from the charges of offence under Sections 294, 323/34, 506(ii), 436 of IPC and Section 3(1)(x) and 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989.

(3.) AFTER considering the submissions made by the learned Panel lawyer and looking to the evidence recorded by the trial Court, it appears that the complainant had lodged a false FIR in the matter.