RAMLAKHAN Vs. STATE OF M P AND ORS

JUDGEMENT

(1.) The instant petition filed by the victim (father of the deceased) seeks leave of this court u/s 378(3) of the Cr.P.C. to prefer an appeal against the judgment dated 07.04.2017 in S.T. No. 300013/2016 rendered by the Additional Sessions Judge, Sheopur to the extent it acquits the respondent No.2 Mahesh, brother-in-law (Devar) of the deceased, respondent No.3 Rinki, sister-in-law (Devrani) of the deceased and respondent No.4 Shakuntala, mother-in-law of the deceased, of charge u/s 302 read with Section 34 IPC.

(2.) Learned counsel for the rival parties are heard.

(3.) This Court may not go into the prolixity of the factual and legal submissions as leave to appeal filed by the State vide M.Cr.C. 7431/2017 in respect of the same judgment impugned herein has been declined by order dated 16.08.2017.