Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the State of U.P. against the final judgment and order dated 02.09.2014 passed by the High Court of Judicature at Allahabad in Government Appeal No.3317 of 2014 whereby the Division Bench of the High Court dismissed the application filed by the appellant herein seeking leave to file appeal under Section 378(3) of the Criminal Procedure Code, 1973 (hereinafter referred to as "the Code") and affirmed the judgment dated 31.05.2014 passed by the Additional Sessions Judge, Court No.3, Kannauj acquitting the accusedrespondents in S.T. No.204 of 2012.
(3.) Keeping in view the short point involved in the appeal, it is not necessary to state the facts in detail except few to appreciate the grievance of the appellant.;