STATE OF M P Vs. BABU KHAN

JUDGEMENT

(1.) Heard on admission. By the present application under Section 378(1) of Cr.P.C., the State has sought for grant of leave to appeal against the judgment dated 31.8.2012 passed by the Sessions Judge, Panna in ST No. 200/2011 whereby the respondents were acquitted from the charges of offence punishable under Section 306 of IPC.

(2.) The prosecution case, in short, is that the deceased Sayda Khatoon consumed some poison on 11.2.2011 and she was taken to Birla Hospital, Satna. Ultimately she expired. After due postmortem etc., the body of the deceased was given to her relatives. After due investigation the charge sheet was filed which was committed to the Sessions Court.

(3.) The respondents abjured their guilt. They did not take any specific plea, but they have stated that they were not responsible for the death of the deceased Sayda Khatoon. In defence Shadik (DW-1) and Mustque (DW-2) were also examined.