STATE OF U P Vs. SHYAMU

JUDGEMENT

(1.) Heard learned A.G.A. for the State appellant/applicant and perused the material on record.

(2.) This application has been filed by the State appellant/applicant with the prayer that leave to appeal may be granted against the judgement and order dated 07.04.2017, passed in Sessions Trial No. 90 of 2010 (State of U.P. versus Shyamu) arising out of Case Crime No. 589 of 2009, under sections 302 IPC and Section 7 Criminal Law Amendment Act, Police Station Amapur, District Kasganj by the learned Additional Sessions Judge, Fast Track Court, Etah whereby the accused respondent has been acquitted for the offence punishable under the sections referred to above.

(3.) The learned counsel for the applicant failed to demonstrate that the observations of the court below were factually incorrect.