LAWS(SC)-2008-2-51

STATE OF U P Vs. JAGRAM

Decided On February 12, 2008
STATE OF UTTAR PRADESH Appellant
V/S
JAGRAM Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment and order dated 11.8.2003 passed by the Allahabad High Court, Lucknow Bench, in Criminal Appeal No.486/1990. Four persons had filed the aforesaid appeal questioning their conviction for offences punishable under Sections 302, 324 read with Section 34 of the Indian Penal Code, 1860 (in short IPC). Though the Trial Court had recorded a conviction, the Division Bench of the High Court allowed the appeal and set aside the conviction. It was noted that there were several discrepancies in the evidence of the witnesses and the prosecution version did not inspire confidence.

(3.) Learned counsel for the appellant submitted that the approach of the High Court is not correct and the analysis of evidence suffers from various infirmities.