Bharat Bhushan, J. - (1.) LEARNED A.G.A. has accepted notice on behalf of State.
(2.) HEARD Sri Hanuman Prasad Mishra, learned counsel for appellant and learned A.G.A. for State. Appellant, Ratiram/informant seeks leave to file a criminal appeal against the judgment and order dated 22.2.2014 passed in Special Sessions Trial No. 18 of 2008 (State Vs. Shafiq and others) arising out of Case Crime No. 500 C of 2006 under Sections 323/34, 504, 506 and 3(i)(X) SC/ST Act, P.S. Maudarwaja, district Farrukhabad whereby respondents no. 2 to 5, namely, Shafiq, Mushtakeem, Bhure and Niyaz Ahmad were acquitted.
(3.) LEARNED counsel for appellant submits that trial court has not applied its mind and that; acquittal of respondents on the basis of non existence evidence by trial court is faulty and is not in consonance with the available evidence on record.;