- (1.) This application for leave to appeal of 1989 arises out of judgment dated 4.9.1989 passed by 4th Additional Sessions Judge, Sultanpur, in Sessions Trial No. 144 of 1988, under Sections 307/34, 324/34 and 323/34 I.P.C. recording acquittal of accused-respondents.
(2.) We have heard learned State Counsel and perused the records.
(3.) It appears that there were cross cases and in the case on hand acquittal was recorded, but the State is not in a position to inform the Court about the outcome of the cross case started on the complaint of accused side under Sections 147, 323, 307 read with Section 149 I.P.C. From the medical evidence on record, we notice that out of five injured persons, only one had received pellet injuries. On accused side, two persons had received injuries including a lacerated wound.;