STATE OF U P Vs. CHUNNU & ORS

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 20.10.2011 passed by Additional Sessions Judge, Court No. 1, Lakheempur Kheeri, acquitting the accused-respondents on the charges under Section 148/307 read with section 149/504/506 IPC in Session Trial No. 01/02 and also acquitting respondents from charges under Section 147/308 read with section 149/323 read with section 149/324 read with section 149/504/506 IPC in Session Trial No. 215/03.

(3.) Learned AGA while pressing the impugned judgment submits that there is ample of evidence on record in order to establish that the offence has been taken place in the matter in question and in the cross case which has been registered in the present case, the occurrence/incident has already been proved by the prosecution, however, ignoring the said facts, the judgment of acquittal of the accused-respondents has been passed, so the matter needs probe by this Court.