STATE Vs. CHHOTKANNU SINGH

JUDGEMENT

(1.) This application for leave to appeal of 1989 arises out of a judgment dated 6.9.1988 passed by 6th Additional Sessions Judge, Hardoi, in Sessions Trial Nos. 336 of 1987, under Sections 307/34 I.P.C. recording acquittal of accused-respondent Chhotkaunu.

(2.) We have heard learned State Counsel and perused the records.

(3.) Learned Counsel submitted that though injured witness Akbar received gun shot injuries in his thigh, which were specifically attributed to the accused respondent but the trial court has recorded the acquittal on a misreading of the evidence.