SANTOSH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal under Sec. 2(A) of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 is directed against the judgment and order dtd. 8/3/2019 passed by the High Court of Judicature at Allahabad in Government Appeal No.448 of 2004.

(2.) The basic factual aspects of the matter as set out by the High Court in its judgment are extracted hereinbelow for facility:

(3.) The injuries suffered by Ramesh Yadav and Asgar were noticed by Dr. S.S. Parvez (PW-6) and the injuries were as under: