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Judgment
Heard on admission.
The present application filed under Section 419(3) of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of leave to appeal.
Upon perusal of the impugned judgment and the other material available on record, and having regard to the findings recorded by the learned trial Court, particularly its failure to properly appreciate the distinction between interested witnesses and relevant witnesses, as well as its omission to consider the seven ante-mortem injuries sustained by the deceased, we are of the considered opinion that the matter warrants consideration in appeal. Accordingly, leave to appeal is granted, and the application seeking leave to appeal is allowed.
The Registry is directed to register the matter as a regular Acquittal Appeal.
After registration of the Acquittal Appeal, issue bailable warrant against the accused persons/Respondents No.1 to 4 for a sum of ₹5,000/- each through the concerned Station House Officer, as per rules, for their appearance before this Court on 05th of January, 2027.
In view of the above, present CRMP stands disposed of.
The acquittal appeal be listed on 05th of January, 2027 along with ACQA No.130/2026.