STATE OF U.P. Vs. SURESH YADAV

JUDGEMENT

(1.) HEARD learned AGA for the State and perused the Record.

(2.) THE Sessions Judge has recorded the findings of acquittal against the accused on the ground that the witnesses have not supported the prosecution case and that there is conflict in direct and medical evidence inasmuch as according to the prosecution case, it was a case of single shot whereas according to post mortem report and ballistic expert's report, the fire -arm injuries were caused to the deceased by two separate fire -arms, out of which one was of 315 bore and the other was of 12 bore. In our opinion, the findings recorded by the learned Sessions Judge do not require any interference by this Court. Accordingly, leave to appeal is refused.