STATE OF M P Vs. KAYUM ALI

JUDGEMENT

(1.) Heard on the question of admission and perused the record.

(2.) Against the judgment of acquittal dated 29.09.2012 passed by First Additional Sessions Judge, Guna in S.T.No.8/2011 (State of M.P. Vs. Quam Ali) acquitting the respondent herein/accused from the charge under Sections 324 and 326 of IPC, the petitioner herein/State has preferred this application under Section 378(3) of the Code of Criminal Procedure, 1973 for grant of leave to file appeal.

(3.) It is transpired from a perusal of the impugned judgment that the accused, Kayum Ali has been charged for the offence punishable under Section 324 in alternate 323 of IPC for causing the simple injury by use of an axe to Ayub Khan and also charged for the offence under Section 326 in alternate 325 of IPC for causing injury by the same weapon to Irshad Khan.