STATE OF U.P. Vs. NASEERAY

JUDGEMENT

(1.) This application/petition under Section 378 (3) of Cr.P.C. has been filed seeking leave to prefer appeal against the judgement dated 05.06.2008, passed by Additional Sessions Judge/F.T.C -6, Lakhimpur Kheri in Sessions Trial No. 100 of 2006 arising out of Case Crime No. 1357 of 2005, under Sections 308, 323, 504 and 506, IPC, Police Station Kheri, District Lakhimpur Kheri whereby accused Naseere, Mateen and Shamim, sons of Lussey have been acquitted.

(2.) Heard learned Additional Government Advocate and perused the lower court's record.

(3.) In relation to the alleged incident, a Non Cognizable Report was lodged by the complainant -Ashfaq Khan, son of Majhar Khan on 19.06.2005 at 9.00 a.m.