STATE OF UTTAR PRADESH Vs. RAGHUVIR SINGH

JUDGEMENT

(1.) This appeal filed by the State arises from the judgment and order passed by the High Court of Judicature at Allahabad dtd. 13/2/2015 in Criminal Appeal No. 3291 of 2014 by which the High Court allowed the appeal filed by the respondent herein (original accused) and thereby set aside the judgment and order passed by the Additional District and Sessions Judge, Court No. 12, Ghaziabad in Sessions Trial no. 992A of 2005 holding the respondent guilty of the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short the "IPC").

(2.) The case of the prosecution may be summarized as under:-

(3.) The FIR reads thus:-