- (1.) Heard Sri Gulab Chandra, learned counsel for the appellant, learned AGA for the accused-respondents and perused the record.
(2.) In view of the judgment rendered in the case of Lekhraj versus State of U.P. and others (Criminal Misc. Application under Section 372 Cr.P.C. ( Leave to Appeal) No. 6 of 2014 decided on 10th October, 2014, no leave to appeal is required for the victim to prefer an appeal on the grounds mentioned in proviso to Section 372 Cr.P.C. as he has an indefeasible statutory right to file the appeal.
(3.) Criminal Appeal No. 400 of 2014 under Section 372 Cr.P.C. has been preferred challenging the impugned judgment and order dated 20.9.2014 passed by the Addl. Sessions Judge, Court No. 10, Allahabad in S.T. No. 757 of 2011 (State Vs. Sunil Kumar Kaushik and another along with connected S.T.No. 758 of 2011, State versus Sunil Kumar Kaushik) acquitting the accused-respondents of the charges framed against them under Sections 302 read with Section 34 IPC and Section 3/25 of the Arms Act.;