- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) By means of this application the complainant-applicant Nanhey Lal is seeking leave to file appeal against the judgment and order dated 29.5.2008 passed by Additional Civil Judge(J.D.)/Judicial Magistrate, Court No. 3, Pilibhit in Complaint Case No. 209 of 2008, under Sections 379/ 511, 323/34, 506, 427 I.P.C. by which he dismissed the complaint and acquitted the accused opposite party nos. 2 to 4.
(3.) I have perused the impugned judgment as well as the record of the trial court.;