- (1.) Appellant-State has filed this appeal challenging the judgment dated 3.6.2014 passed by the trial court, whereby, respondents were acquitted of the charges framed against them.
(2.) We have heard learned state counsel and learned counsel for the respondents and have gone through the record available on the file carefully.
(3.) Respondents had faced trial qua offence punishable under Sections 302, 120-B, 201 Indian Penal Code, 1860 (hereinafter referred to as MPC) in FIR No.320 dated 19.07.2010 registered at Police Station Mansarovar, District Jaipur City (East) under Section 302 IPC.;