- (1.) Heard learned A.G.A. for the State appellant/applicant and perused the material on record.
(2.) This application has been filed by the State appellant/applicant with the prayer that leave to appeal may be granted against the judgement and order dated 21.04.2017, passed in Sessions Trial No. 384 of 2011 (State of U.P. versus Raj Vijay and others) arising out of Case Crime No. 134 of 2011, under sections 302/34 IPC, Police Station Karhal, District Mainpuri by the learned Sessions Judge, Mainpuri whereby the accused respondents have been acquitted for the offence punishable under the sections referred to above.
(3.) The learned counsel for the applicant failed to demonstrate that the observations of the court below were factually incorrect.;