- (1.) Heard Mr. Manoj Kumar Misra, learned counsel for appellant, as well as Ms. Ruhi Siddiqui and Mr. Umesh Verma, learned Additional Government Advocates on behalf of State and perused the record.
(2.) This appeal along with application for leave to appeal has been filed under Section 372 Cr.P.C. against the judgment and order dated 28.3.2018 passed by the learned Additional Sessions Judge, Court No. 06, Raebareli in Sessions Trial No. 351 of 2002 arising out of case Crime No. 145 of 2002, under Sections 307 and 302 IPC, Police Station Mohanganj, District Raebareli whereby the respondents no. 2 and 3 have been acquitted.
(3.) The appeal has been filed challenging the acquittal of respondents no. 2 and 3.;