STATE OF U.P. Vs. RAVINDRA SINGH

JUDGEMENT

(1.) Heard Sri Umesh Verma, learned A.G.A. and perused the record.

(2.) By means of the present application under Sec. 378(3) Crimial P.C., State has sought leave to challenge the judgment and order dated 3.10.2017 passed by Additional Sessions Judge/F.T.C. -I, Pratapgarh in Sessions Trial No.341 of 2009 (State of U.P. Vs. Ravindra Singh) arising out of Case Crime no.147/2007 under Sec. 304 Penal Code , Police-Station Kandhai , District Pratapgarh.

(3.) According to prosecution version, F.I.R. was lodged by complainant/Ashok Kumar Singh to the effect that respondent/Ravindra Singh and Sona Devi had killed his daughter Km. Riya, aged about one and half years old at about 5.00 p.m. on 8.4.2007. In view of the above said facts, initially the case under Crime no.147 of 2007 under Sec. 304 Penal Code was registered in Police-Station Kandhai District Pratapgarh. On the basis of F.I.R., an investigation was initiated thereafter charge-sheet was filed by the police authorities. Accordingly, a case under S.T. No.341 of 2009 has been filed in the Court of Additional Session Judge/F.T.C.-I , Pragapgarh.