- (1.) Heard learned counsel for the State.
(2.) This application under Section 378 Cr.P.C. has been filed for grant of leave to appeal against judgment passed by Additional Sessions Judge/Special Judge (EC Act) Hardoi in Sessions Trial No. 387 of 2000 acquitting the respondents of the charges framed against them.
(3.) We have gone through the judgment of the learned trial Court which runs in four pages.;