KESHVENDRA SINGH Vs. SHANKAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the order dtd. 25/8/2025 in Criminal Revision No. 1669 of 2025 passed by the High Court of Judicature at Allahabad. By the said order, the High Court, while setting aside the order of the Sessions Court dtd. 3/3/2025, held as under: -

(3.) We must record, at the outset, that on 13/4/2026, while staying the order of the High Court, we directed the Trial Court to proceed with the trial and dispose of the same within two months and report compliance. We have been informed that the Sessions Court has concluded the trial in Session Trial No. 934 of 2023 and convicted all the accused in the said case under Sec. 302 of the Indian Penal Code, 1860 (for short 'the IPC') apart from other Ss. . A Compliance Report has also been received from the Additional District and Sessions Judge, Lalitpur, to the said effect.