VIKAS SETHI Vs. SUMIT BHASIN

JUDGEMENT

(1.) Applicant-Vikas Sethi has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Sumit Bhasin, challenging the impugned judgment dated 04.12.2013 passed by learned Judicial Magistrate 1st Class, Karnal, whereby the accused-respondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is further stated that learned trial Court has given benefit of doubt to the respondent-accused just on the ground that the prosecution has not been able to bring home the guilt of the accused beyond shadow of reasonable doubt. It is, therefore, prayed that leave to appeal be granted.

(3.) I have heard learned counsel for the applicant and have gone through the record.