Kaushal Jayendra Thaker, J. - (1.) The present appeal under Section 378 of the Code of Criminal Procedure is filed by the State challenging the judgement and order of acquittal passed by learned Additional Sessions Judge, Court No.8, Barabanki, in Sessions Trial No. 1314 of 2009 arising out of Case Crime No.387 of 2009 on 29.2.2012 whereby the respondents-original accused was acquitted of the offences punishable under Sections 363 and 366 of Indian Penal Code ( hereinafter referred to as "IPC").
(2.) By way of this appeal State has felt aggrieved whereby accused was acquitted in Sessions Trial No.1314 of 2009 arising out of Case Crime no.387 of 2009 whereby he was charged for having alleged to have committed offence under section 363 read with Section 366 of IPC. The matter was committed to the Court of Sessions being a sessions triable case.
(3.) The prosecution examined about six witnesses and tried to prove case by documentary evidence.;