YASHODHAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an Order dtd. 3/1/2023 passed by the High Court at Allahabad in Criminal Revision No.4235 of 2022.

(3.) Briefly stated, the facts of the case according to the Complainant-Respondent No.2 herein are that he got registered an FIR bearing No.186/2018 on 9/6/2018 at around 21.45 at P.S. Hathras Junction District Hathras Uttar Pradesh under Ss. 147, 148, 149, 302, 452 307, 504 of the Indian Penal Code (for short, "IPC") against the appellants herein alleging that appellant Nos. 1-7 (summoned accused) went to the Complainant-Respondent No.2s house and started hurling abuses and firing, which consequently resulted in the Complainants injuries and the death of his two brothers. A charge sheet was filed against the accused persons but the names of the appellants were not mentioned in it as their role was still under investigation.