STATE OF M.P. Vs. HARI NARAYAN

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 19.1.2011 under Section 450, 376, 294 and 323 of IPC, 3(1)(x), 3(2)(v) of SC ST (PA) ACT and 25(1) of the Arms Act passed by learned Special Judge, (SC/ST) Guna in Special Sessions Trial No. 31 of 2007.

(2.) PERUSED the impugned judgment and record.

(3.) HEARD the arguments and perused the record.