- (1.)Appellant has filed this appeal against judgment dated December 9, 2010, vide which respondent No. 2 was acquitted of the charges framed against him under Section 332 and 307 IPC.
(2.)It is necessary to note here that vide the above judgment, respondent No. 2 was convicted for commission of offences punishable under Sections 186, 353, 201 IPC and under Section 25 (1B)(a) of the Arms Act, 1959, and sentenced accordingly vide order dated December 10, 2010.
(3.)In this appeal, it is prayed by the appellant that the acquittal of respondent No. 2 as stated above vide the judgment under challenge is not justified and it is prayed that he be also convicted and sentenced for the offences punishable under Sections 307 and 332 IPC, for which charge was framed against him.