STATE OF M P Vs. HITENDRA SINGH

JUDGEMENT

(1.) THIS order shall dispose of the application filed by the State of Madhya Pradesh under Section 378(3) Cr.P.C. seeking leave to file an appeal against the judgment delivered by the District Judge, Mandsaur in S.T.No.186/2010.

(2.) IT is submitted by the learned counsel appearing for the appellants that the judgment of acquittal passed in this case by the learned District Judge vide order dated 29th September, 2010 is not sustainable as the order of acquittal is not based upon proper appreciation of evidence.

(3.) THE acquittal in this case has taken place based upon a suicide note left by the deceased vide Ex.P -15 which reads as under: - <IMG>JUDGEMENT_50_MPWN1_2014.jpg</IMG>