RAMESH CHANDRA MEENA Vs. YOGESH JORWAL@BHOPAL@ANNU

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal arises out of judgment of acquittal dtd. 3/9/2021 passed by the learned Trial Court in the matter of prosecution of Respondent No. 1 for alleged commission of offences under Ss. 302, 506 of Indian Penal Code, 1860 and Sec. 3/25 of the Arms Act, 1959.

(3.) Learned counsel appearing for the appellant/victim would argue that despite there being reliable ocular testimony of the mother of the deceased (PW-11) and corroboration of the same by the Forensic report regarding cause of death of the deceased by bullet injury and also seizure of pistol from the accused, acquittal has been ordered which is perverse and contrary to reliable piece of evidence both direct and circumstantial in nature.