SUCHA SINGH SUSHIL KUMAR Vs. DARSHAN SINGH

JUDGEMENT

(1.) Cr. Misc. No. 8829 of 2014:

(2.) The criminal miscellaneous application stands allowed.

(3.) It has been mainly submitted in the application that the applicant is filing the accompanying criminal appeal against the judgment of acquittal which is likely to succeed as per grounds mentioned therein. It has been stated that the 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 has been mentioned that the applicant shall suffer irreparable loss and injury if the special leave to file appeal may not be granted in favour of the applicant. It has, therefore, been prayed that this application be allowed and leave be granted to the applicant to file appeal.