Surendra Singh, J. - (1.) I have heard learned counsel for the applicant and the learned A.G.A. and have also perused the judgment and order of the courts below. The appellate court has in admirably clear and lucid judgment, discussed the entire evidence led on behalf of the prosecution and shown its inadequacy to establish the charge against the opposite party nos. 2 to 12.
(2.) I see no reason to interfere with the reasoning of the trial court and express my approval of it. I, accordingly, confirm the acquittal of the opposite party nos. 2 to 12 and dismiss the application for grant of leave to appeal. Consequently, the appeal against acquittal also stands dismissed. ;