JAI PRAKASH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the impugned judgment dated 16.11.2018 passed by the High Court of Judicature at Allahabad in Criminal Appeal Nos.2403 and 5829 of 2005 whereby the High Court allowed the appeals thereby setting aside the conviction of respondents-accused Nos.1, 2 and 4 passed by the trial court under Sections 302 IPC and 120B IPC and acquitted them of the charges under Sections 302 IPC and 120-B IPC.

(3.) Being aggrieved by the acquittal, the appellant-complainant has preferred Criminal Appeals arising out of SLP(Crl.) Nos.269-70 of 2019. The State of Uttar Pradesh has filed the other Criminal Appeals arising out of SLP(Crl.) Nos.288-89 of 2019.