MOHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, the matter is finally heard on the question of admission.

(2.) THE complainant/appellant has preferred this appeal under Section 372 of the Code of Criminal Procedure, in short 'the Code' against impugned judgment dated 17/12/2013 in S.T. No. 146/12 passed by the Additional Sessions Judge, Ganjbasoda, district Vidisha acquitting the respondents No. 2 to 13/accused of the charges for commission of offences under Sections 148, 294, 452, 323/ 149 (on two counts), 436/149 and 506 Part -II of I.P.C.

(3.) BEFORE the trial court, the accused -persons pleaded not guilty to the charges and therefore they were put to trial.