STATE OF U.P. Vs. BRAHMA KUMARI SANTOSH

JUDGEMENT

(1.) Heard learned AGA for the State-appellant, learned counsel for the informant-revisionist, learned counsel for the accused-respondent and perused the material on record.

(2.) The instant appeal along with leave to appeal has been filed by the State-appellant and the criminal revision has been filed by the informant-revisionist against the judgment and order of acquittal dated 09.09.2005 passed by the Additional Sessions Judge, FTC No.3, Shahjahanpur in Session Trial No.195 of 2002, arising out of Case Crime no.168 of 2001 under Section 302 IPC, Police Station Sadar Bazar, District Shahjahanpur whereby the accused-respondent Brahma Kumari Santosh has been acquitted of charge under Section 302 IPC.

(3.) Since the instant appeal and criminal revision arise out of the one and same judgment, therefore, the same are being decided by a common judgment/order.