- (1.) Heard learned Counsel for the State.
(2.) This application under Section 378(3) Code of Criminal Procedure for grant of leave to appeal has been moved against judgment and order dated 19.02.2011 passed by learned Additional Sessions Judge, Court No. VIII, Faizabad in Sessions Trial No. 752 of 1998 whereby Respondents, namely, Annand Kumar Gupta, Shiv Kumar Gupta and Smt. Vibha Gupta have been acquitted of the charges levelled against them under Sections 498-A, 304-B, read with Section 3/4 Dowry Prohibition Act.
(3.) We have gone through the judgment of the court below as well as lower court record.;