- (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 30.04.2003 passed by learned Additional Sessions Judge, Pratapgarh in Sessions Trial No. 289 of 1994 whereby Respondents, namely, Mohd. Jakaria, Lukman, Mustaquim, Sirajul, Japharul, Mukhtar, Daud, Roshan, Qasim and Khursheed Ali have been acquitted of the charges levelled against them under Sections 147, 148, 307 & 302 Indian Penal Code.
(3.) We have gone through the judgment of the court below as well as lower court record.;