DINESH PATHAK,J. - (1.) Heard Shri Vivek Chaubey, learned counsel for the applicant/appellant on the question of admission.
(2.) The instant appeal under Section 372 Cr.P.C. has been preferred by informant-Ramji Sharan Sharma challenging the judgment and order dated 28.05.2019 passed by the Special Judge, Prevention of Corruption Act/Additional Sessions Judge, Jhansi in Special Case No. 155 of 2007 (CNR No. UPJS01-000160-2007), State vs. Briju @ Brijesh Sharma and 07 others, acquitting six accused-respondents namely Suresh (respondent no.2), Sunil (respondent no.3), Raju (respondent no.4), Smt. Genda (respondent no. 5), Smt. Sandhya (respondent no.6) and Smt. Sheela (respondent no.7), for the alleged commission of offences under sections 147, 452, 354, 294, 270, 341, 342, 323, 395 and 412 IPC.
(3.) The trial commenced against eight (08) accused persons, out of them case of Satish son of Suresh Sharma was separated being juvenile and he had been tried separately by the Juvenile Justice Board. By the impugned judgment only one accused Briju was convicted and the remaining six accused have been acquitted, who are arrayed as respondents in the present appeal.;