STATE OF U.P. Vs. RAJVEER AND ORS.

JUDGEMENT

(1.) Heard learned A.G.A. for the appellant- State of U.P. and perused the record as available on the file.

(2.) By way of instant Government Appeal the appellant (State) is seeking leave to appeal against the judgment and order of acquittal dated 29.07.2017 passed by Additional Sessions Judge, Court No.02, Etawah in concerned Special Case No.51 of 2011 (State of U.P. Vs. Rajveer) concerning case crime no.275 of 2011, under section 21/22 N.D.P.S. Act, Sessions Trial No.21 of 2012 (State of U.P. Vs. Bhupendra Singh, Sanjeev @ Sanju and Rajveer) arising out of Case Crime No.274 of 2011, under sections 147, 148, 149, 307 I.P.C., and Sessions Trial No.22 of 2012 (State of U.P. Vs. Bhupendra Singh) arising out of Case Crime No.276 of 2011, under section 25/27 Arms Act, P.S.- Bakewar, District- Etawah.

(3.) In all the aforesaid sessions trials charges were framed under the relevant provisions of the 21/22 N.D.P.S. Act, under sections 147, 148, 307 r/w 149 I.P.C. and under section 25/27 of the Arms Act and all the aforesaid accused/ respondents were acquitted of all the aforesaid charges framed against them.