Madhya Pradesh High Court
State Of M.P. vs Krishanpal on 18 July, 2014
Mcrc.1196.2014
State of M.P. Vs. Krishna Pal and others
18.07.2014
Shri Vivek Khedkar, Public Prosecutor, for the
applicant/State.
Heard.
This application for leave to file appeal has been
preferred by the applicant/State against the judgment
dated 07.10.2013 passed by the Additional Sessions Judge
& Special Judge [Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, 1989)], Vidisha (M.P.) in
Special Sessions Trial No.29/2010 whereby the
respondents have been acquitted of the charges levelled
against them under Section 302 of IPC read with Section 34 and under Section 307 read with Section 34 of IPC and under Section 3(2)(v) of the SCST Act.
After perusal of the evidence of Kanchan Bai (PW-7), application for leave to file appeal is allowed.
Office is directed to register the regular Criminal Appeal.
(S.K. Gangele) (B.D. Rathi)
Judge Judge
pd