STATE OF U P Vs. DEEPAK SOLANKI

JUDGEMENT

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

(2.) This appeal has been filed along with application seeking leave to appeal against impugned judgement and order dated 24.12003 passed by learned Addl. Sessions Judge, Court No. 1, Agra in Sessions Trial No. 327 of 2003, Police Station New Agra, District Agra whereby the accused-opposite party has been acquitted under section 25/27 Arms Act.

(3.) From the perusal of the impugned judgment it reveals that in the present case the statement of P.W. 1 Vijendra Sharma, P.W. 2 Balbhadra Singh, P.W. 3 Jai Singh Bhartiya and P.W. 4 Suman Lata have been recorded.There are many contradictions in their statements. In the present case the investigation has not been done properly and the prosecution could not proved its case beyond reasonable doubt. On the basis of evidence adduced by the prosecution the learned trial Court has acquitted the accused persons from all the charges levelled against them.