STATE Vs. KULDEEP

JUDGEMENT

(1.) THE present Criminal Leave to Appeal has been preferred by the petitioner/State under Section 378 Cr.P.C. to challenge the judgment dated 13.12.2013 passed by the learned Additional Sessions Judge, Dwarka Courts, New Delhi whereby the learned Additional Sessions Judge has acquitted the respondent from the charge framed against him under Sections 307 of the Indian Penal Code, 1806 (hereinafter referred to as IPC).

(2.) THE facts and the circumstances which gave rise to the registration of the case against the accused person, as per the prosecution, is that :

(3.) WE have heard learned counsel for the petitioner and given our thoughtful consideration to the arguments advanced by him. We have also gone through the impugned judgement and other material placed on record.