- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The accused respondent has been convicted, inter alia, under Section 302 IPC by the learned trial Court by its judgment and order dated 18th November, 2014 and sentence of death was imposed. In appeal, the conviction of the accused respondent was reversed and he has been acquitted of all the charges levelled. Aggrieved, the State of Uttar Pradesh is in appeal before us.;