- (1.) This appeal, by special leave, is directed against the judgment, dated 28.3.2008, passed by the High Court of Madhya Pradesh, Bench at Gwalior in Criminal Appeal No. 32 of 1999, wherein the High Court has allowed the appeal filed by the respondents herein against the judgment, dated 23.12.1998, of the Additional Sessions Judge, District Sheopur Kalan, Madhya Pradesh in Session Trial No. 268 of 1994 and thereby acquitted the accused/Respondent No.1 herein from the offence under Section 302 of the Indian Penal Code and accused/Respondent Nos. 2 to 4 from the offence under Section 302 read with Section 34 of the Indian Penal Code.
(2.) We have heard learned counsel for the appellant-State of Madhya Pradesh.
(3.) Even though service of notice is complete on all the respondents but no one has entered appearance on their behalf.;