STATE OF UTTARAKHAND Vs. KAMAL AND ANR.

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal, preferred under Section 378(3) Cr.P.C. is directed against judgment and order dated 18.08.2008 passed by Additional Sessions Judge/Ist F.T.C., Hardwar, in Sessions Trial No. 230 of 2005 whereby the present respondents Kamal and Pawan are acquitted of the charge of offences punishable under Sections 302/34, 201/34, 302/120B, 420, 467, 468, 471, 404, 380 and 411 of I.P.C.

(3.) HAVING considered the submissions of the learned Counsel for the State/appellant and after going through the impugned order, we are not inclined to grant leave to appeal prayed by the appellant. The Leave is refused. Appeal stands dismissed in summarily as against present respondents Kamal and Pawan.