SHYAM NARAYAN RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) By means of these appeals, the informant-appellant has assailed the correctness of the judgment and order dtd. 1/11/2023 passed by the Allahabad High Court in Criminal Appeal Nos. 49822019, 53462019 and 53472019 whereby the High Court allowed the appeals, set aside the order of conviction passed by the Trial Court dated 1516th July, 2019 and had remanded the matter to the Trial Court to decide the same afresh and that the matter be retried from the stage of testimony of PW 2 onwards. Further a direction was issued that the authors of the exhibited documents liable to establish the authenticity of the same would be cross-examined by the defence, and that the trial would proceed on day to day basis and shall conclude on or before 31/5/2024. Further, the appellants before the High Court were to be released on bail on furnishing personal bonds and two heavy sureties each of the like amount to the satisfaction of the court concerned. They were further liable to give additional affidavit to the Trial Court concerned, that they would remain present on every day or as and when required by the Trial Court. It was further directed that the fine amount imposed by the Trial Court would remain stayed during the period of trial and would remain subject to final verdict to be pronounced by the Trial Court.

(3.) Brief facts giving rise to the present appeals are