STATE OF UTTARAKHAND Vs. SANJAY CHANDELA

JUDGEMENT

(1.) <DJG>DHARAM VEER, J.</DJG> The aforesaid appeals have arisen out of a common judgment and order and the issue to be decided in both of them is also one and the same, hence they both are being disposed of by this common judgment and order.

(2.) Heard Mr. Amit Bhatt, learned Additional Government Advocate for the State/applicant/appellant and perused the entire material on record.

(3.) Both these leave to appeal applications have been preferred by the applicant/appellant/State u/s 378(3) of The Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.) with a prayer to grant leave to the applicant/ appellant/State to file the appeal against the acquittal of the respondents, namely, Vineet @ Chinu Pandit and Sanjay Chandela for the offence punishable u/s 25 of the Arms Act, 1959 {hereinafter to be referred as the Act} vide judgment and order dated 12.3.2010 passed by the Additional Sessions Judge/IV FTC, Haridwar in S.T. No.52/07, State Vs. Vineet @ Chinu Pandit and S.T. No.134/2006, State Vs. Sanjay Chandela.