STATE OF HARYANA Vs. SATYAWAN AND ORS

JUDGEMENT

(1.) The epitome of the facts, culminating in the commencement, relevant for disposal of the present petition and emanating from the record, is that originally, a criminal case was registered against the Respondents-accused, vide FIR No. 40 dated 2.2.2008 on accusation of having committed the offences punishable under Sections 399 and 402 IPC and Sections 25 and 27 of the Arms Act by the police of Police Station Narnaund, District Hisar.

(2.) Having completed all the codal formalities and on ultimate analysis of the evidence on record, the trial Court acquitted all the Respondents-accused, by virtue of impugned judgment of acquittal dated 1.2.2010.

(3.) The State of Haryana did not feel satisfied with the impugned judgment of the trial Court and filed the present petition for leave to appeal. That is how I am seized of the matter.