STATE OF HARYANA Vs. RAKESH KUMAR AND OTHERS

JUDGEMENT

(1.) The State of Haryana has filed this application under Section 378 (3) Cr.P.C. seeking leave to file an appeal against judgment dated 8.2.2012 vide which the respondents were acquitted of the charges framed against them.

(2.) Another application bearing No.CRM-A No. 265-MA of 2012 has also been filed by the applicant-complainant under Section 378 (4) Cr.P.C. seeking leave to file an appeal against the judgment referred to above.

(3.) Both the applications have arisen from a common judgment and will be disposed of by passing this common order. To dictate order, facts are being taken from CRM-A No. 294-MA of 2012, application filed by the State of Haryana.