STATE OF U P Vs. ABHAYRAJ VERMA

JUDGEMENT

(1.) Heard learned AGA and perused the record.

(2.) By means of the present application under Section 378 (3) Cr.P.C., State has sought leave to appeal to challenge the judgment and order dated 15.03.2011 passed by Additional Sessions Judge, Court No. 7, Faizabad acquitting the respondent on the charges under Section 364 I.P.C. in Session Trial No. 208/2009 Case Crime No. 486/2004 under Section 364 I.P.C. Police Station -Raunahi District - Faizabad.

(3.) As per the prosecution case, Ram Newaj Verma has lodged a FIR in Thana Raunahi, District Faizabad that his maternal uncle Asharfi Lal has been kidnapped by one Abahyraj Verma in order to kill him.