STATE OF UTTAR PRADESH Vs. SATENDRA, ETC

JUDGEMENT

(1.) The State of Uttar Pradesh filed the present appeals challenging the judgment dtd. 29/2/2012 passed by the High Court of Judicature at Allahabad in Criminal Appeal Nos. 5509/2007 and 4954/2007, accepting the appeals filed by the respondents, namely, Satendra and Neetu, and acquitting them of the charges under Ss. 148, 450/149, 323/149, 307/149 and 302/149 of the Indian Penal Code, 1860.

(2.) The trial court, by judgment dtd. 25/7/2007, had convicted the respondents, namely, Satendra and Neetu, on the aforestated charges, while acquitting as many as six accused, namely, Abdul Rehman; Shamsad, son of Khursheed; Shamshad, son of Farzanda; Fateh Mohammad alias Fotu/Photu; Jabir; and Tausif.

(3.) The acquittal of the aforesaid accused persons was not challenged by the State and has become final.