Harsh Kumar, J. - (1.) Heard Ms. Anjum Haq, learned AGA for the State and perused the record.
(2.) The application has been moved by State for leave to file appeal against the impugned judgment and order dated 18.1.2018 passed by Additional Sessions Judge / Fast Track Court No.1, Lalitpur in S.T. No.06 of 2016, State of U.P. Vs. Anshu Srivastava and others, acquitting the respondents from the charges under section 306 IPC.
(3.) Upon hearing learned AGA and perusal of record, I find that as per prosecution case the son of first informant committed suicide by hanging himself and a suicide note is alleged to have been recovered mentioning therein that accused-respondents committed marpeet with him with support of two policemen R.P. Chaturvedi and Chetram and due to above reason he committed suicide.;