STATE OF MADHYA PRADESH Vs. MANNU ALIAS MANOHAR

JUDGEMENT

(1.) THIS is a petition filed under Section 378 (3), Cr. PC for grant of leave to appeal against the acquittal of respondent accused Mannu @ Manohar, vide impugned judgment dated 27-2-2003 passed by Sessions Judge, Tikamgarh in Sessions Trial No. 263/2003, whereby the respondent accused has been acquitted of the charge under Section 302 of the IPC.

(2.) POLICE Sendri, District Tikamgarh after completing the investigation of the case registered on the report of one Rajeev Rajput at Crime No. 71/2002, charge-sheeted respondent accused Mannu @ Manohar for the alleged commission of the offence punishable under Section 302 of the IPC, on the accusation of having committed murder of informant's father Dharam Rajput in the morning of 19-7-2002, by causing injuries on him by means of a heavy piece of stone.

(3.) RESPONDENT accused Mannu @ Manohar abjured his guilt and pleaded false implication to the charge framed by the Trial Court under Section 302 of the IPC.