- (1.) The instant criminal leave to appeal has been filed by the State of Rajasthan under Section 378 (iii) and (i) of Cr.P.C., against the judgment dated 26th of April, 2016 passed by learned Sessions Judge, Jodhpur Metropolitan, in Session Case No.72/2012, by which the learned trial court acquitted the respondent from the charges levelled against him for the offence under Sections 302, 201 and 392 of I.P.C.
(2.) As per facts of the case, the complainant Lal Singh submitted a written report on 20.03.2012 at 12.30 AM at Police Station- Dangiawas, District Jodhpur, in which following allegations were levelled: ...[VERNACULAR TEXT OMITTED]...
(3.) The FIR was filed against unknown person/s and no allegation of quarrel was incorporated in the written report, however, the SHO, Police Station Dangaiwas, upon receipt of written report, registered FIR No.52/2012 under Sections 302 and 201 I.P.C. and proceeded with investigation.;