STATE OF UTTAR PRADESH Vs. SUBHASH @ PAPPU

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 1462 of 1985 by which the High Court has allowed the said appeal preferred by the respondent - original accused and has acquitted the respondent for the offences under Sec. 302 and 148 of Indian Penal Code (IPC), the State of Uttar Pradesh has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Ms. Garima Prasad, learned Senior Advocate appearing on behalf of the State has vehemently submitted that in the facts and circumstances of the case, the High Court has committed a grave error in acquitting the accused for the offence under Sec. 302 and Sec. 148 IPC.