STATE OF HARYANA Vs. MANGE RAM

JUDGEMENT

(1.) STATE of Haryana has filed this application under Section 378 (3) Cr.P.C. with a prayer to grant leave to file an appeal against judgment dated 11.1.2008 passed by the Sessions Judge, Faridabad, acquitting the respondent of the charges framed against him.

(2.) THE trial Court has noticed the following prosecution story in paragraph No. 2 of the judgment under challenge :-

(3.) ON conclusion of prosecution's evidence, statement of the respondent was recorded under Section 313 Cr. P.C. Incriminating evidence existing on record was put to him. He denied the same, pleaded innocence and false implication. He further stated that Kamal, who was closely related to the prosecutrix, was a candidate for the post of Lambardar against him. He was defeated and on account of that, family of the prosecutrix was inimical to him. He was infirmed and sick person and was not capable of doing any bad act as alleged. He also led evidence in defence.