SABINA,J. - (1.) Vide this order above mentioned criminal appeal as well as leave to appeal filed by the State would be disposed of.
(2.) Respondent had faced trial in FIR No. 153/12, registered at Police Station Mandhan, District Alwar for offences under Sections 341, 323, and 307 of Indian Penal Code, 1860 and Section 5/27, 30 of Arms Act, 1959. Trial Court vide order dated 5.3.2016 ordered the acquittal of the respondent Rajaram from the charges framed against him. Hence, the present appeal by the complainant and the application for leave to appeal by the State.
(3.) I have heard the learned counsel for the appellant, learned State Counsel and learned counsel for respondent Rajaram and have gone through the record available on the file carefully.;