STATE OF U P Vs. AMAR CHANDRA SAHU

JUDGEMENT

(1.) Heard Sri Krishan Pahal learned Additional Advocate General assisted by Sri Chandrajeet Yadav learned A.G.A. for the State appellant/applicant and perused the lower court record which has been received.

(2.) This application has been filed by the State appellant/applicant with the prayer that leave to appeal may be granted against the judgement and order dated 21.6.2017, passed in Sessions Trial No. 193 of 2014 connected with sessions trial No. 194 of 2014 arising out of case crime No. 58 and 59 of 2014 under Sections 307, 504, 427 IPC and Section 25/4 Arms Act, police station Poonch, district Jhansi, by the learned Additional District and Sessions Judge, Fast Track Court-I Jhansi whereby the accused respondent has been acquitted for the offence punishable under the sections referred to above.

(3.) From the perusal of impugned judgement and evidence, it appears that the findings of acquittal as recorded by the trial court require reconsideration. Therefore, leave to appeal is granted.