STATE OF U.P. Vs. VIKKI @ ANAND

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Jaiswal, learned A.G.A. for the State/appellant, Sri Akash Deep Srivastava, learned counsel for the accused-respondent and perused the record.

(2.) The instant government appeal has been instituted under Sec. 378 Cr.P.C. against impugned judgment and order dtd. 5/3/2012 passed by Additional District and Sessions Judge, Court No.26, Allahabad in Session Trial No.1173 of 2005 (State vs. Vikki @ Anand) arising out of Case Crime No.265 of 2010, under Sec. 307 I.P.C., Police Station-Khuldabad, District-Allahabad.

(3.) By the impugned judgement and order, the trial court acquitted the accused-respondent, namely, Vikki @ Anand from the charge under Sec. 307 I.P.C.