Kaushal Jayendra Thaker, J. - (1.) Heard learned A.G.A, learned counsel for the accused appellant and perused the record.
(2.) This appeal by the State challenges the acquittal of all the accused-respondents who have been charged for commission of offence under Sections 323/34, 308/34, 504 and 506 of Indian Penal Code, 1908 for the accident occurred on 7.6.1998 vide judgment and order dated 23.4.2008 passed by Additional Sessions Judge/F.T.C. Court No. 12, Pratapgarh in Sessions Trial No. 272 of 2006.
(3.) The main contention of the learned A.G.A is that the learned Additional Session Judge has acquitted the accused-respondents without considering the evidence on record. The same is passed on surmises and conjectures. As against this, learned counsel for the accused-respondents has relied on the evidence of the doctor as well as the Investigating Officer.;