STATE OF MADHYA PRADESH Vs. SANBAR BEG

JUDGEMENT

(1.) This appeal has been filed under Sec. 378 (3) of the Code of Criminal Procedure, 1973 by the State against judgment dtd. 16/2/2013 passed by the Judicial Magistrate First Class, Hoshangabad (M.P.) in Criminal Case No.938/2006, whereby respondent/accused person has been acquitted of the offences under Ss. 294, 323, 325, 506 II r/w Sec. 34 of IPC.

(2.) Aforesaid criminal case was instituted on the basis of private complaint filed by the victim/appellant.

(3.) The question before this Court is whether instant appeal is covered under proviso to Sec. 413 of BNSS (372 of Cr.P.C.).