- (1.) Case has been taken up in the revised list. Counsel for the appellant is not present. Stamp reporter has reported that no State appeal has been filed against the impugned judgment in the sessions trial in question.
(2.) Heard learned AGA and perused the impugned order.
(3.) This appeal has been filed alongwith an application for leave to appeal, by one of the victims of a police case arising out of crime No. 1817 of 2007, under Sections 147, 148, 323/149, 325/149, 504, 506 IPC and 3(i)(x) SC/ST Act, P.S. Kotwali Sadar, District Deoria challenging the judgment dated 6.3.2013 passed by Special Judge, SC/ST Act, Court No. 3, Deoria in S.S.T. No. 02/2009 whereby all the 10 respondent Nos. 2 to 11 have been acquitted.;