STATE OF RAJASTHAN Vs. KUSUMLATA & ANR

JUDGEMENT

(1.) The State of Rajasthan has preferred this application seeking leave of this court to file appeal under Section 378(i)(iii) Cr.P.C. against the order of acquittal dated 30/6/2008 whereby, the learned Additional District & Sessions Judge (Fast Track) No.1 Alwar acquitted accused-respondents Smt.Kusumlata and Smt.Sanju of offences u/Ss.302, 302/34, 328/34, 324/34, 342, 306 and 326/34 IPC.

(2.) Shri S.K. Mehla, learned Public Prosecutor has argued that the learned trial court erred in law in acquitting the accused-respondents.

(3.) We have heard learned Public Prosecutor for the State and perused the impugned order of acquittal dated 30/6/2008.