STATE OF U P Vs. BHAGIRATHI AND ANR

JUDGEMENT

(1.) This government appeal under Section 378 Cr. P. C. alongwith an application for grant of leave to appeal has been filed against the judgment and order dated 25. 0 2014 passed by Additional Sessions Judge, Court No. 10, Varanasi in S. T. No. 590 of 2010 (State Vs. Bhagirath and another) connected with S. T. No. 653 of 2010 (State Vs. Ganesh Yadav) whereby the respondents have been acquitted of the charges under Section 307 readwith 34 I. P. C. and 3/25 Arms Act.

(2.) Heard learned A. G. A. on application seeking leave to appeal. Perused the impugned judgment and lower court's record.

(3.) Learned A. G. A. has contended that the court below by the impugned judgment and order, wrongfully and illegally acquitted the accused respondents despite the fact that there was sufficient evidence against them on the record. It has been further contended that only on the basis of some minor contradictions, the whole prosecution case should not have been disbelieved by the court below.